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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Motor Vehicles Tax Act, 1958

(2)Nothing contained in this section shall be deemed to affect the liability to pay the said tax [and interest due, if any,] [These words were inserted by Maharashtra 22 of 1979, Section 5(a).] of the person who has transferred the ownership or has ceased to be in possession or control of such vehicle.