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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1)(ii) in The M.P. Motoryan Karadhan Adhiniyam, 1991

(ii)the vehicle has been so altered as to entitle the owner lo the refund of a portion of tax already paid, a refund of the tax shall be payable at such rates and subject to such condition as may be prescribed :