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[Cites 0, Cited by 3] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

(3)In such transport vehicle is found plying in Uttar Pradesh without payment of the tax or additional tax payable under this Act such tax or additional tax along with a penalty, equivalent to ten times of the due tax or additional tax shall be payable.