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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(h) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

(h)a vehicle which is dismantled and sold as scrap, subject to the prior permission obtained from the competent authority before dismantling and selling as scrap and also subject to the certificate of non use of the vehicle on public road issue by the officials of the Transport Department shall not be deemed to be used or kept for use in this State;