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[Cites 0, Cited by 0] [Section 26B(1)] [Section 26B] [Entire Act]

State of Rajasthan - Subsection

Section 26B(1)(c) in Rajasthan Motor Vehicles Taxation Rules, 1951

(c)When a refund or adjustment is claimed by reason of excess payment of the tax, the applicant should produce the proof of such excess payment.