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

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State of Uttarakhand - Subsection

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

(c)the Cess payable under sub-section (5) of section 4 shall be payable at the time of the registration of the vehicle, or at the time of renewal of registration of vehicle or at the time of renewal of certificate of fitness of the vehicle, as the case may be.]

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State of Uttarakhand - Subsection

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