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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(3) in Telangana Public Conveyances Act, 1956

(3)Nothing contained in sub-sections (1) and (2) shall be deemed to exempt the holder of a licence for a public conveyance from the payment of any tax leviable in respect of the conveyance under any law for the time being in force.