Section 9(1)(iii) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

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State of Uttarakhand - Subsection

Section 9(1)(iii) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(iii)the tax payable under sub-section (2) of section 4 shall be payable in advance for one month in respect of motor cab and maxi cab and for one quarter in respect of other vehicles at the time of registration of the motor vehicle under the Motor Vehicle Act, 1988 and thereafter on or before the fifteenth day of each calendar month next following or before fifteenth day of the first calendar month of each quarter next following as the case may be.]

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State of Uttarakhand - Subsection

Section 9(1)(iii) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003