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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(2) in Telangana Motor Vehicles Taxation Act, 1963

(2)Notwithstanding anything in sub-section (1), no person shall be liable to pay tax in respect of a motor vehicle for a particular period if the tax due in respect of that motor vehicle for that period has already been paid by some other person.