Section 24(3)(i) in The Orissa Motor Vehicles Taxation Act, 1975

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(3)(i) in The Orissa Motor Vehicles Taxation Act, 1975

(i)every declaration or undertaking derived under the said enactments in respect of any motor vehicle shall be deemed to be a declaration or undertaking delivered under this Act; and

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State of Odisha - Subsection

Section 24(3)(i) in The Orissa Motor Vehicles Taxation Act, 1975