Section 3(1)(b) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

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State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

(b)on or after 10th September 1996, no tax shall be levied and collected, if the owner of such vehicle applies for the assignment of a new registration mark in this State after a period of eighteen months from the date of its registration.

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State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990