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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2) in Rajasthan Motor Vehicles Taxation Rules, 1951

(2)At every check post or barrier set up or erected under sub- rule (1) or at any other place when so required by any officer empowered by the State Government in this behalf the driver shall stop the vehicle and keep it stationary so long as may reasonably be required and allow the Officer-in-charge of the check post or barrier or the officer empowered as aforesaid to inspect all the document relating to the vehicle.] [Substituted by Dated 01-10-82 Published in Rajasthan Gazette, dated 01-10-1982]