Section 9(1)(v) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

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State of Uttarakhand - Subsection

Section 9(1)(v) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(v)[ (a) the tax payable under sub-section (3) of section 4 shall be payable in advance for thirty days at the time of temporary registration; [Added by section 10(1)(c) of Uttarakhand Act No. 08 of 2013.]

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State of Uttarakhand - Subsection

Section 9(1)(v) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003