Section 4(4)(a) in The Orissa Motor Vehicles Taxation Act, 1975

[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4)(a) in The Orissa Motor Vehicles Taxation Act, 1975

(a)a valid certificate of registration and a valid certificate of insurance in respect of the motor vehicle complying with the provisions of the Motor Vehicles Act, shall be produced before the Taxing Officer; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 4(4)(a) in The Orissa Motor Vehicles Taxation Act, 1975