Section 3(2) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008

[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008

(2)in sub-section (1),-

(a)for the words "owner of any motor cycle", the words "owner of any motor cycle other than battery operated motor cycle," shall be substituted;

(b)for the words "the motorcycle", the words "such motorcycle" shall be substituted;