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

State of Telangana - Subsection

Section 3A(2) in Telangana Motor Vehicles Taxation Act, 1963

(2)The registered owner or the person who is in possession or control of such vehicle misused or used not in accordance with the purpose for which the vehicle was registered or the permit was granted, shall pay the additional tax so levied under sub-section (1).]