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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(3)(vi) in Rajasthan Motor Vehicles Taxation Rules, 1951

(vi)the Insurance Certificate and in case if it is not possible for the owner to submit the original insurance certificate than a photocopy or extract of the certificate duly attested by a Gazetted Officer of the Central/State Government: