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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Punjab - Subsection

Section 7A(4) in The Punjab Motor Vehicles Taxation Act, 1924

(4)Where by reason of an order under sub-section(3), the security furnished by such owner is rendered insufficient, he shall make up the deficiency in such manner and within such time as may be prescribed.