Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26A] [Entire Act] State of Rajasthan - Subsection Section 26A(6) in Rajasthan Motor Vehicles Taxation Rules, 1951 (6)If the Taxation Officer refuses to sanction the refund applied for, he shall communicate the reasons of refusal in writing to the applicant.
