Section 9(7)(a) in The Maharashtra Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(7)(a) in The Maharashtra Motor Vehicles Tax Act, 1958

(a)in sub-section (1),-

(i)for the words "in advance for any period" the words, brackets, figures and letters "under sub-sections [(1C), (1D), (1E) or as the case may be (1F)] [These brackets, figures, letters and words were substituted for the brackets, figures, letters and words '(1C), (1D) or, as the case may be (IE)' by Maharashtra 12 of 2010, Section 4(c), (w.e.f. 29-4-2010).] of section 3" shall be substituted;

(ii)for the portion beginning with the words "a sum" and ending with the words "not commenced", the following shall be substituted, namely:-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 9(7)(a) in The Maharashtra Motor Vehicles Tax Act, 1958