Section 4(2)(c) in The Maharashtra Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2)(c) in The Maharashtra Motor Vehicles Tax Act, 1958

(c)in sub-section (iii) of clause (a) of each of the sub-section [(1C), (1D), (1E) or (1F)] [These brackets, figures, letters and words were substituted for the brackets figures, letters and words '(1C), (1D), or (1E)' by Maharashtra 12 of 2010, Section 3.], at the time of Registration mark is assigned to the vehicle in the State of Maharashtra.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 4(2)(c) in The Maharashtra Motor Vehicles Tax Act, 1958