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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(1) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(1)Arrears of any [motor vehicles tax] [Substitute by section 20 (1) of Uttarakhand Act No. 08 of 2013.] or penalty payable under this Act shall be recoverable as arrears of land revenue.