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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(2) in Rajasthan Panchayati Raj Rules, 1996

(2)If the vehicle seized be not claimed and the tax due thereon be not paid within fifteen days from the vehicle shall be sold by public auction and the proceeds of the sale shall be applied in the payment of tax due on the vehicle.