Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(2) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(2)The [motor vehicles tax] [Substitute by section 20 (1) of Uttarakhand Act No. 08 of 2013.] and penalty payable under this Act shall be first charge on the motor vehicle including its accessories, in respect whereof it is due.