Section 4(3)(b) in The Punjab Passengers and Goods Taxation Rules, 1952

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(3)(b) in The Punjab Passengers and Goods Taxation Rules, 1952

(b)If the original certificate or registration granted under sub-rule (1) or duly authenticated copy thereof granted, under sub-rule (2) has become defaced or illegible the owner shall return to the Assessing Authority with an application for the grant of a duplicate copy of the certificate or an authenticated copy thereof, as the case may be, which shall be granted free of charge.

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State of Haryana - Subsection

Section 4(3)(b) in The Punjab Passengers and Goods Taxation Rules, 1952