Section 20(1)(a) in The Orissa Motor Vehicles Taxation Act, 1975

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1)(a) in The Orissa Motor Vehicles Taxation Act, 1975

(a)uses a motor vehicle or keeps a motor vehicle for use without having paid the tax or [differential tax] [Substituted for the word 'additional tax' vide section 6 of Orissa Act No. 2 of 1986.] in respect of such vehicle; or

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State of Odisha - Subsection

Section 20(1)(a) in The Orissa Motor Vehicles Taxation Act, 1975