Maharashtra Motor Vehicles Tax Act, 1958

An Act to consolidate and amend the law relating to the taxation of motor vehicles in the State of Bombay and to provide for certain other matters. Whereas it is expedient to consolidate and amend the law relating to the taxation of motor vehicles in the State of Bombay, and to provide for certain other matters; It is hereby enacted in the Ninth Year of the Republic of India as follows:-

Act number

Act 65 of 1958

Year

1958

Enacted on

29-08-1958

In force from

23 December 1971

Jurisdiction

Maharashtra State Act

Subjects

Taxation

Read the full text of Maharashtra Motor Vehicles Tax Act, 1958 section by section on LawLens.

Official source: India Code