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SC: Provisions of Kerala Motor Vehicles Taxation Act, 1976 Not Repugnant With Central Act - (29 Jul 2022)

OTHER TAXES

Supreme Court has upheld the constitutional validity of Sections 4(7), 4(8) and 15 of Motor Vehicles Taxation Act, 1976 and Section 8A of the Kerala Motor Transport Workers' Welfare Fund Act, 1985.

Tags : SUPREME COURT   REPUGNANT   MOTOR VEHICLE TAXATION ACT  

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