Section 23(2)(h) in The Maharashtra Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2)(h) in The Maharashtra Motor Vehicles Tax Act, 1958

(h)[ to prescribe the form and manner in which and the time within which, an application for exemption under sub-section (3) of section 13 may be made to the Taxation Authority;] [Clause (h) was substituted by Maharashtra 37 of 1972, Section 14(3).]

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State of Maharashtra - Subsection

Section 23(2)(h) in The Maharashtra Motor Vehicles Tax Act, 1958