Haryana Motor Vehicles Taxation Act, 2016

Haryana Government Law and Legislative Department No. Leg. 28/2016. - The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 10th September, 2016 and is hereby published for general information.- An Act to consolidate and regulate the law relating to levy of tax on motor vehicles in the State of Haryana and for matters connected therewith or incidental thereto. Be it enacted by the Legislature of the State of Haryana in the Sixty-seventh Year of the Republic of India as follows:-

Act number

Act 24 of 2016

Year

2016

Enacted on

19-09-2016

In force from

01-04-2017

Jurisdiction

Haryana State Act

Subjects

Taxation, Transport And Motor Vehicles

Read the full text of Haryana Motor Vehicles Taxation Act, 2016 section by section on LawLens.

Official source: India Code