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Part II.-Motor vehicles (adapted and used for Invalids) the registered unladen weight of which does not exceed three hundred kilograms

Sl. No. If after registration, removal or cancellation of registration of motor vehicles (adapted and used for invalids) takes place and its age from the month of first registration- Rate of refund
(1) (2) (3)
Rs.
01 one year or less...... 90
02 more than one year but not more than two years...... 80
03 more than two years but not more than three years...... 70
04 more than three years but not more than four years...... 60
05 more than four years but not more than five years....... 50
06 more than five years but not more than six years...... 40
07 more than six years but not more than seven years...... 30
08 more than seven years but not more than eight years....... 20
09 more than eight years but not more than nine years. . . . . . . . . . . 10
10 more than nine years..... Nil


Delhi Motor Vehicles Taxation Act, 1962 Back




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