Section 15(2)(c) in The Punjab Motor Vehicles Taxation Act, 1924

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State of Punjab - Subsection

Section 15(2)(c) in The Punjab Motor Vehicles Taxation Act, 1924

(c)to provide for the total or partial exemption for a limited period from liability to taxation in respect of any motor-vehicle brought into [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.] by person making only a temporary stay in [Punjab],

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State of Punjab - Subsection

Section 15(2)(c) in The Punjab Motor Vehicles Taxation Act, 1924