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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2)(a) in The Maharashtra Motor Vehicles Tax Act, 1958

(a)continue to pay annually to each local authority, a sum equal to the amount which was being paid to such local authority immediately before the commencement of this Act under the provisions of the Bombay Motor Vehicles Tax Act, 1935 or as the case may be, the Central Provinces and Berar Motor Vehicles Taxation Act, 1947;