Section 9(1)(b) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

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State of Uttarakhand - Subsection

Section 9(1)(b) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(b)[The Special tax payable under section 4-A] [Omitted by section 10(1)(b)(ii) of Uttarakhand Act No. 08 of 2013.] in respect of vehicles covered by temporary permit issued for the conveyance of passengers on special occasions, such as to and from fairs and religious gatherings or to carry marriage parties, tourist parties or such other reserved parties shall be paid at the time of issuance of such temporary permit.

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State of Uttarakhand - Subsection

Section 9(1)(b) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003