Section 28(2)(b) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(2)(b) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(b)Prescribing the form of any certificate, declaration, notice, receipt or token and the particulars to be stated therein and the manner of exhibiting a token on a motor vehicle;

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State of Uttarakhand - Subsection

Section 28(2)(b) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003