2. Declaration under Section 3, Rajasthan Act 23 of 1958.
- In pursuance of Section 3 of the Rajasthan Provisional Collection of Taxes Act, 1958 (Rajasthan Act 23 of 1958), it is hereby declared that it is expedient in public interest that sections 3 to 8 of this Act shall have immediate effect under the said Act.Chapter-II Amendment in the Rajasthan Motor Vehicles Taxation Act, 1951
