The JHARKHAND MOTOR VEHICLE TAXATION(AMENDMENT) ACT, 2018

Jharkhand · state statute

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NOTIFICATION  
09 October, 2018 
 
THE JHARKHAND MOTOR VEHICLE TAXATION (AMENDMENT) ACT, 2018 
(JHARKHAND ACT, 12, 2018) 
 An Act to amend Jharkhand Motor vehicle taxation Act, 2001 
 Be it enacted by the legislature of the State of J harkhand in the sixty ninth 
(69 th ) year of the Republic as follows:- 
1. Short title, extent and commencement:- 
 
(1)   This Act may be called Jharkhand Motor Vehicle Taxation (Amendment) 
Act, 2018. 
 
(2)   It shall extend to the whole of the State of Jharkhand. 
 
(3)   It shall come into force from the date of publication in Jharkhand State 
Gazette. 
 
2. The following Sub-clause is inserted in section 7(3 ) of the Jharkhand Motor 
Vehicle Taxation Act, 2001 – 
“One Sleeper Seat in a bus shall be calculated as 2 (Two) seats for road 
tax”

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