Section 24(2)(f) in Tamil Nadu Motor Vehicles Taxation Act, 1974

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2)(f) in Tamil Nadu Motor Vehicles Taxation Act, 1974

(f)[ the authority to which, the time within which and the manner in which an appeal may be made under section 20-B; [Clauses (f) and (g) of section 24(2) were inserted by Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1986 (Tamil Nadu Act 55 of 1986).]

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State of Tamilnadu - Subsection

Section 24(2)(f) in Tamil Nadu Motor Vehicles Taxation Act, 1974