Section 15 in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
15. Record of payment of the tax in the certificate of registration and grant of [certificate] [Substitute by section 16 (a) of Uttarakhand Act No. 08 of 2013.].
(1)The Taxation Officer shall record the payment of tax in the certificate of registration granted in respect of the motor vehicle and in the case of a transport vehicle shall also issue a [certificate] [Substitute by section 16 (b) of Uttarakhand Act No. 08 of 2013.] in the prescribed form.(2)[***] [Omitted by section 16 (c) of Uttarakhand Act No. 08 of 2013.]
