Section 16(2) in The Haryana Motor Vehicles Taxation Act, 2016
(2)[ The Government may, by notification, exempt a person or class of persons from liability to pay the whole or part of the tax or penalty in respect of any motor vehicle or class of motor vehicles, and may exclude any motor vehicle or class of motor vehicles from the operation of this Act and may give it prospective or retrospective effect.] [Substituted by Haryana Act No. 8 of 2018.]
