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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3) in Bihar Motor Vehicles Taxation Act, 1994

(3)[in case of vehicle other than personalised vehicles the tax may be paid for one or more quarterly periods at the annual rate of the tax payable for the quarter] ['Sub-section (3)' Substituted by Act 7, 2006.],