Section 9(1)(a) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(a) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

(a)the additional tax payable under section 6 [other than a case to which sub-clause (b) applies] shall be payable in advance on o before fifteenth day 9 of each calendar month at the rate of one-third of the rate specified in the Fourth Schedule;

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State of Uttar Pradesh - Subsection

Section 9(1)(a) in Uttar Pradesh Motor Vehicles Taxation Act, 1997