Section 3(1D)(i) in The Maharashtra Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 3(1D)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1D)(i) in The Maharashtra Motor Vehicles Tax Act, 1958

(i)[ if registered after the date of commencement of the Bombay Motor Vehicles Tax (Amendment) Act, 1997, at the rates specified in Part 1 of the Third Schedule;] [Sub-clause (i) was substituted by Maharashtra 2 of 1998, Section 3(c)(i)(B).]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 3(1D)(i) in The Maharashtra Motor Vehicles Tax Act, 1958