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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Telangana - Subsection

Section 6A(7) in Telangana Motor Vehicles Taxation Act, 1963

(7)where the amount of tax is finally determined under clause (6), taking into consideration the amount paid by the registered owner or other person under clause (4), the difference, if any, that may be due shall be paid by, or refunded to, the registered owner in such manner and within such time as may be prescribed;