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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(6)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958

(ii)in the case of scrapping or motor vehicle only on production of a certificate from the insurance company or any other sufficient documentary evidence that it is beyond repair and cannot be used again.]