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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

(3)Where any motor vehicle other than a transport vehicle, in respect whereof onetime tax has been paid, is operated as a transport vehicle, the tax payable under this Act on such transport vehicle shall be payable.