Section 7(6)(a) in Jharkhand Motor Vehicles Taxation Act, 2001

[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(6)(a) in Jharkhand Motor Vehicles Taxation Act, 2001

(a)A valid certificate of registration and a valid certificate of insurance in respect of the motor vehicle complying with the provisions of the Motor Vehicles Act, 1988 shall be produced before the taxing officer; and

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State of Jharkhand - Subsection

Section 7(6)(a) in Jharkhand Motor Vehicles Taxation Act, 2001