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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2) in Telangana Motor Vehicles Taxation Act, 1963

(2)Any notification issued under sub-section (1) shall be laid, as soon as may be after it is issued, on the table of the Legislature of the State while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions.