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 26B(7)] [Section 26B] [Entire Act] State of Rajasthan - Subsection Section 26B(7)(b) in Rajasthan Motor Vehicles Taxation Rules, 1951 (b)if the application is not presented within six months from the date on which the owner became entitled to a lower rate of tax under Rule 13;