Section 5(1)(b) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

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State of Himachal Pradesh - Subsection

Section 5(1)(b) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(b)specify in the certificate of registration granted in respect of the vehicles under the [Motor Vehicles Act,1988] [Substituted vide H.P.M.V. Taxation (Amendment) Act, 2001.], or in the case of vehicles not registered under that Act, in a certificate in such form as may be prescribed, that the tax has been paid for the period specified under clause (a) or that no tax is payable in respect of that vehicle, as the case may be:

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State of Himachal Pradesh - Subsection

Section 5(1)(b) in Himachal Pradesh Motor Vehicles Taxation Act, 1972