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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2)(c) in The Maharashtra Motor Vehicles Tax Act, 1958

(c)to prescribe the from of the [receipts] [This word was substituted for 'tax token' by Maharashtra 37 of 1972, Section 14(1)(i).] and certificate of taxation under section 5 [and to provide for the issue of a duplicate of a [* * *] [These words were added by Maharashtra 43 of 1969, Section 14(a)(i).] certificate of taxation which is lost, destroyed or mutilated and the fee to be charged therefor];