Section 10(1)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

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State of Rajasthan - Subsection

Section 10(1)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

(a)in respect of any motor vehicle covered under clause (b) of sub-section (1) of section 4, a receipt specifying the particulars of tax paid and also a tax certificate in such form and containing such particulars as may be prescribed; or

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State of Rajasthan - Subsection

Section 10(1)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951