Section 9(2D)(iii) in The Punjab Passengers and Goods Taxation Rules, 1952

[Cites 0, Cited by 0] [Section 9(2D)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2D)(iii) in The Punjab Passengers and Goods Taxation Rules, 1952

(iii)In case of non-operation of a bus exceeding a continuous period of fifteen days for reasons beyond the control of the owner and where he deposits the permit, pro-rata relief shall be provided in payment of passenger tax but no relief shall be given for the period during which a bus remains impounded under any law in force.

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State of Haryana - Subsection

Section 9(2D)(iii) in The Punjab Passengers and Goods Taxation Rules, 1952