Section 9(6)(i) in The Maharashtra Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(6)(i) in The Maharashtra Motor Vehicles Tax Act, 1958

(i)in case of removal of motor vehicle outside the State of Maharashtra on transfer of ownership or on change or address, only on production of sufficient proof or its transfer outside the State of Maharashtra; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 9(6)(i) in The Maharashtra Motor Vehicles Tax Act, 1958