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 36A] [Entire Act] State of Rajasthan - Subsection Section 36A(9) in Rajasthan Motor Vehicles Taxation Rules, 1951 (9)The taxation officer shall return the original documents alongwith no dues certificate to the owner of the vehicle.
