Section 28(1)(b) in Bihar Motor Vehicles Taxation Act, 1994

[Cites 0, Cited by 2] [Section 28(1)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1)(b) in Bihar Motor Vehicles Taxation Act, 1994

(b)Whoever intentionally delivers in respect of a motor vehicle any declaration or undertaking wherein the particulars required by or under this Act, is falsely given or incorrectly stated, shall, on conviction be punished with fine not exceeding for the first offence, twice and for every subsequent offence three times the amount of annual tax payable for the vehicle in respect of which the offence is committed.

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State of Bihar - Subsection

Section 28(1)(b) in Bihar Motor Vehicles Taxation Act, 1994