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[Cites 0, Cited by 0] [Section 3(1F)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1F)(i) in The Maharashtra Motor Vehicles Tax Act, 1958

(i)if registered after the date of commencement of the Maharashtra Tax Laws (Levy and Amendment) Act, 2010 (hereinafter, in this sub-section, referred to as "the said date") at the rates specified in Part I of the Second Schedule;