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Ker. HC: Mentally Retarded Persons' Eligible For Tax Exemption In Purchase of Motor Cars - (27 Jan 2023)

MOTOR VEHICLES

Kerala High Court has ruled that 'mentally retarded persons' are also entitled to tax exemption in purchase of motor cars, on par with the physically handicapped persons under the notification issued by the state government in 1998 under Section 22 of the Kerala Motor Vehicles Taxation Act, 1976.

Tags : KERALA HIGH COURT   TAX   HANDICAPPED  

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