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[Cites 0, Cited by 0] [Section 3(1E)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1E)(i) in The Maharashtra Motor Vehicles Tax Act, 1958

(i)if registered after the date on which the provisions of this sub-section take effect (hereinafter in this sub-section referred to as "the said date"), at the rates specified in Part I of the Second Schedule;