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

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

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

(iv)[(a) the tax payable under sub-section (2-A) of section 4, shall be payable in advance for one calendar month at the time of registration of the vehicle under the Motor Vehicle Act, 1988 and thereafter on or before the fifteenth day of each calendar month next following;] [Added by section 10(1)(b)(i) of Uttarakhand Act No. 08 of 2013.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

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