Section 9(2D)(ii) in The Punjab Passengers and Goods Taxation Rules, 1952

[Cites 0, Cited by 0] [Section 9(2D)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2D)(ii) in The Punjab Passengers and Goods Taxation Rules, 1952

(ii)In case of a bus for which a permit has been granted after the 10th day of any month, the lump sum for that month in respect of that bus shall be calculated proportionately for subsequent days of the month.

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State of Haryana - Subsection

Section 9(2D)(ii) in The Punjab Passengers and Goods Taxation Rules, 1952