Section 10(1)(c) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

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State of Uttarakhand - Subsection

Section 10(1)(c) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(c)Under a permit granted under sub-section (9) of section 88 of the said Act read with the Motor Vehicles (all India permit for Tourist Transport Operators) Rules, 1993 by an authority having jurisdiction outside Uttarakhand unless there has been paid in respect thereof [a tax under section 4] [Substitute by section 11(1)(b) of Uttarakhand Act No. 08 of 2013.] at the rate [specified by the State Government by notification in the Gazette] [Substitute by section 11(1)(b) of Uttarakhand Act No. 08 of 2013.] in the manner prescribed :

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State of Uttarakhand - Subsection

Section 10(1)(c) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003