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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(iii) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

(iii)No refund shall be made in case where the tax is paid only after its non-payment has been detected or after a prosecution or other proceeding has been instituted in respect of such non-payment.