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

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State of Maharashtra - Subsection

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

(b)on a motor vehicle referred to in [sub-clause VII] [These words and figures were substituted for the words and figures 'sub-clauses I and VII' by Maharashtra 14 of 1987, Section 3(a).] of clause A [* * * *] [The words and figure 'of part I' were deemed always to have been deleted by Maharashtra 28 of 1978; Section 3(a)(iii).] of the First Schedule (other than a private service vehicle) used or kept for use in the State by a person (not being an individual, a local authority, a public trust, a university or an educational institution) a tax [at thrice the rate] [These words were substituted for the words 'at twice the rates' by Maharashtra 20 of 1985, section 2(a)(ii)(B).] fixed by the State Government under this section in respect of such motor vehicle.

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State of Maharashtra - Subsection

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