Section 9(2) in The Maharashtra Motor Vehicles Tax Act, 1958
(2)Where any person has paid the tax in advance in respect of a motor vehicle, he shall be entitled, on the production of a certificate signed by [the Registering Authority stating that the application for the registration of such vehicle has been refused, or the registration thereof has been suspended or cancelled or, to a refund of the tax in full or, as the case may be, for the period for which the registration of such vehicle is suspended or stands cancelled in accordance with the provisions of sub-section (1)] [The words, brackets and figure were substituted by Maharashtra 43 of 1969, Section 4(2)].
