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SC Upholds Constitutional Validity of Section 3A(3) HPMVT Act - (16 Jan 2023)

MOTOR VEHICLES

Supreme Court has upheld the constitutional validity of levy of additional special road tax under Section 3A(3) of Himachal Pradesh Motor Vehicles Taxation (HPMVT) Act, 1972.

Tags : SUPREME COURT   CONSTITUTIONAL VALIDITY   HPMVT ACT  

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