Section 9(1)(ii) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

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State of Uttar Pradesh - Subsection

Section 9(1)(ii) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

(ii)the tax payable under sub section (2) of section 4 shall be payable in advance for each quarter at the time of the registration of the vehicle under the Motor vehicles Act, 1988 and thereafter on or before the fifteenth day of January, April, July and October in each year;

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State of Uttar Pradesh - Subsection

Section 9(1)(ii) in Uttar Pradesh Motor Vehicles Taxation Act, 1997