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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Rajasthan - Subsection

Section 36A(5) in Rajasthan Motor Vehicles Taxation Rules, 1951

(5)After the receipt of the application, the taxation officer shall direct the Accountant/Junior accountant to verify the amount of tax deposited by the owner from the revenue collection register and shall proceed to compute the amount of tax payable by the owner alongwith penalty and interest, if any, within 15 days of receipt of the application.