Section 3(1C)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958

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

State of Maharashtra - Subsection

Section 3(1C)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958

(ii)if already registered before the said date and on which tax is already paid under sub-section (1), at the rates specified in Part II of the [Second Schedule] [These words were substituted for the words 'Third Schedule' by Maharashtra 2 of 1998, Section 3(b)(i)(A).];

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State of Maharashtra - Subsection

Section 3(1C)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958