Section 3(1E)(iii) in The Maharashtra Motor Vehicles Tax Act, 1958

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State of Maharashtra - Subsection

Section 3(1E)(iii) in The Maharashtra Motor Vehicles Tax Act, 1958

(iii)if first registered in any other State and thereafter on transfer thereof in the State of Maharashtra, a new registration mark is assigned to the same after the said date, then having regard to the month of first registration in the other State, at the rate specified in Part II of the Second Schedule:

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State of Maharashtra - Subsection

Section 3(1E)(iii) in The Maharashtra Motor Vehicles Tax Act, 1958