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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(k) in The M.P. Motoryan Karadhan Rules, 1991

(k)in case of tax paid for a temporary permit issued under Section 87 or special permit issued under sub-section (8) of Section 88 of the Motor Vehicles Act, 1988, except when the permit itself is cancelled or suspended by the Authority, Tribunal or a Court.