Section 11(1)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

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State of Rajasthan - Subsection

Section 11(1)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

(a)as a registered owner or otherwise, has the possession or control of any motor vehicle used or kept for use in the State without having paid the amount of the tax or [additional tax [***]], due in accordance with the provisions of this Act in respect of such vehicle; or

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State of Rajasthan - Subsection

Section 11(1)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951