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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8A(6) in The M.P. Motoryan Karadhan Rules, 1991

(6)When the amount of monthly tax payable by the fleet owner in respect of his stage carriages and reserve stage carriages is determined under sub-rule (4) or (5), as the case may be, the difference of tax shall be paid by or refunded to the fleet owner in the manner laid-down in these rules.