Section 3(3)(c) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

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

State of Himachal Pradesh - Subsection

Section 3(3)(c) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(c)in the case of motor vehicles having original price more than five lacs fifty thousand rupees but not exceeding ten lacs rupees, the floor price shall not be less than two lacs rupees, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 3(3)(c) in Himachal Pradesh Motor Vehicles Taxation Act, 1972