Section 9(1)(ii) in The Punjab Passengers and Goods Taxation Rules, 1952

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1)(ii) in The Punjab Passengers and Goods Taxation Rules, 1952

(ii)Where impressed, exposed, engraved or adhesive stamps are not available or the commissioner so directs, the amounts of tax payable shall be deposited by the owner in cash into the Government Treasury at such intervals and in such manner as laid down in rules :

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State of Haryana - Subsection

Section 9(1)(ii) in The Punjab Passengers and Goods Taxation Rules, 1952