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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(3) in Jharkhand Motor Vehicles Taxation Act, 2001

(3)The State Government may, by notification from time to time, increase the rate of tax specified in the Schedules:Provided that no such increase shall, during any year exceeding fifty percent of the rate of taxes prescribed in the Schedules.