Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Maharashtra - Subsection Section 10(5) in The Maharashtra Motor Vehicles Tax Act, 1958 (5)Within thirty days of the transfer to ownership of any of his transport vehicles. the fleet-owner shall report the transfer to the Taxation Authority.
