Section 14A in The Rajasthan Motor Vehicles Taxation Act, 1951
14A. [ Court fee on appeals, applications and other proceedings under the Act. [Inserted by Rajasthan Act No. 8 of 1969.]
- Notwithstanding anything contained in the Rajasthan Court Fees and Suits Valuation Act, 1961 (Rajasthan Act 23 of 1961), appeals, applications and other proceedings under this Act shall require Court fee Stamps of such value as may be prescribed.]
