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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(a) in The Maharashtra Motor Vehicles Tax Act, 1958

(a)a [receipt] [This word was substituted for the word 'token' by Maharashtra 37 of 1972. Section 6(a).], in the prescribed form, indicating therein that such tax has been paid, and