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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1)(b) in Telangana Motor Vehicles Taxation Act, 1963

(b)may, by a specified date prior to the hearing of the charge, plead guilty to the charge by a registered letter addressed to the court and remit to the court such sum not exceeding fifty rupees, as the court may specify.