Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(5) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008

(5)in sub-section (5), in clause (a), for the words "a motor vehicle", the words "a motor vehicle other than battery operated motor vehicle" shall be substituted;