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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(5) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(5)[ Where any motor vehicle other than a transport vehicle is found plying as a transport vehicle, such tax therefore as may be notified by the State Government, shall be payable.] [Substitute by section 11(5) of Uttarakhand Act No. 08 of 2013.]