Section 10(1)(a) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

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State of Uttarakhand - Subsection

Section 10(1)(a) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(a)under a temporary/ permanent permit granted under the Motor Vehicle Act, 1988, by an authority having jurisdiction outside Uttarakhand unless there has been paid in respect thereof-

(i)[Substitute by section 11 (1)(a) of Uttarakhand Act No. 08 of 2013.]

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State of Uttarakhand - Subsection

Section 10(1)(a) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003