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[Cites 0, Cited by 0] [Section 3(1C)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1C)(i) in The Maharashtra Motor Vehicles Tax Act, 1958

(i)if registered after the date on which the provisions of this sub-section take effect (hereinafter in this sub-section referred to as "the said date"), at the rates specified in Part I of the [Second Schedule] [These words were substituted for the words 'Third Schedule' by Maharashtra 2 of 1998, Section 3(b)(i)(A).] [* * *] [The words 'and the tax so levied and collected shall be for the lifetime of such motor cycles and tricycles' shall be deemed to have been deleted with effect from the 26th day of March 1987 by Maharashtra 33 of 1987, Section 1(a)(ii).]