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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(1)(a) in The Haryana Motor Vehicles Taxation Act, 2016

(a)keeps in his possession or control any motor vehicle, without having paid the amount of tax, due in accordance with the provisions of this Act in respect of such vehicle; or