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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(6) in Jharkhand Motor Vehicles Taxation Act, 2001

(6)A rebate at the rate of 25% of total liable tax shall be permissible to all the vehicles which comes under the definition of "Battery operated vehicles under Central Motor Vehicles Rule 1989.] [Inserted by Jharkhand Act No. 3 of 2019, dated 30.1.2019.]