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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(7) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(7)Notwithstanding anything contained in sub section 3 and sub section(1) of section 3A no tax shall be levied, charged and paid on any transport vehicle specified in column(2) of schedule-III during the period of detention and seizure of such transport vehicle for non payment of tax under this act"