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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(3) in Assam Entry Tax Act, 2008

(3)No tax shall be levied and collected in respect of a motor vehicle which is registered in any Union Territory or any other State under the Motor Vehicles Act, 1988, (Central Act 59 of 1988.) fifteen months prior to the date on which a new registration mark is assigned in the State under the said Act.