Section 24(3)(ii) in The Orissa Motor Vehicles Taxation Act, 1975

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(3)(ii) in The Orissa Motor Vehicles Taxation Act, 1975

(ii)every tax token issued under the enactments so repealed and valid immediately before the date of commencement this Act, shall continue to be valid after the said date for the unexpired portion of the period for which it has been issued.

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State of Odisha - Subsection

Section 24(3)(ii) in The Orissa Motor Vehicles Taxation Act, 1975