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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(2)If the licensing officer is satisfied that no tax is payable for the vehicle, he shall grant a licence with the word 'Exempted' written on it for the period specified therein and record in the certificate of registration that no tax is payable in respect of the motor vehicle for the said period.