PUNJAB GOV'T. GAZ. (EXTRA), SEPTEMBER
19,2014
149
(BHDR 28, 1936 SAKA) A——
PART 1
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 19th September, 2014
No.27-Leg./2014.- The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the Ist Day of
September, 2014, is hereby published for general information:
THE PUNJAB MOTOR VEHICLES TAXATION (AMENDMENT)
ACT, 2014
(Punjab Act No. 26 of 2014)
AN
Act
further to amend the Punjab Motor
Vehicles Taxation Act, 1924.
BE it enacted by the Legislature
of the State of Punjab in the Sixty-fif
th
Year of the Republic of India, as
follows:-
1. (1) This Act may be called the P
unjab Motor Vehicles Taxatio
n Short title and
ement.
(Amendment) Act, 2014.
commencemen
(2) lt shall come into fo
rce at once.
hicles Taxation Act, 1924,
in section 3, in Amendmen
t of
2. In the Punjab Motor
Ve
:
"Rs.1500 (Rupee section 3 of
sub-section (8), for the lett
ers, figures, bracket and wor
ds Rs (Rupees pd
one thousand and five h
undred only)" wherever
occurring, the words, fig
ures 924.
and bracket "rupees 25
00 (rupees two thousan
d and five hundred only)
" shall
be substituted.
H.P.S. MAHAL,
Secretary tO Gover
nment of Punjab,
Department of Le
gal and Legislati
ve Affairs.
592/09-2014/Pb. Govt. Pre
ss, S.A.S. Nagar