Mizoram act 006 of 2014 : The Mizoram Motor Vehicles Taxation (Amendment) Act, 2014

Department
  • Transport Department
Ministry
  • Ministry of Vidhai
Enforcement Date

29 May 1956

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The Mizoram Gazette

EXTRA ORDINARY

Published by Authority RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 VOL - XLIII Aizawl, Tuesday 22.7.2014 Asadha 31, S.E. 1936, Issue No. 377

NOTIFICATION

No.H. 12018/71/96-LJD, the 17thJuly, 2014. The following Act is hereby published for general information.

The Mizoram Motor Vehicles Taxation (Amendment) Act, 2014

(Act No. 6 of 2014)

{Received the assent of the Governor of Mizoram on the 11th July, 2014}. Zahmingthanga Ralte,

Deputy Secretary to the Govt. of Mizoram.

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- 2 -Ex-377/2014

Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram Printed at the Mizoram Government Press, Aizawl. C/200

THE MIZORAM MOTOR VEHICLES (TAXATION) (AMENDMENT) ACT, 2014

AN

ACT

Further to amend the Mizoram Motor Vehicles (Taxation) Act, 1996 (Act No. 5 of 1996) (hereinafter referred to as the Principal Act).

It is enacted by the Legislative Assembly of the State of Mizoram in the Sixty-Fifth year of the Republic of India as follows, namely :-

1. Short title, extent and (1) This Act may be called the Mizoram Motor Vehicles (Taxation) commencement : (Amendment) Act, 2014.

(2) It shall come into force on such date as the State Government may by notification in the Official Gazette, appoint.

2. Insertion of new words After the words "Government of India" the following words shall be in section 9(2) inserted, namely :-

"or vehicles belonging to the Autonomous District Councils in Mizoram".

Secretary,

Law & Judicial Department,

Govt. of Mizoram.

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