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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Telangana - Subsection

Section 6A(9) in Telangana Motor Vehicles Taxation Act, 1963

(9)the registered owner or other person having the possession or control of the motor vehicle who commits default in the payment of tax as required under this section, shall be liable to pay such amount towards penalty, not exceeding one fourth of the amount of the tax payable, as may be levied by the prescribed authority.]