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State of Rajasthan - Section
Section 10A in The Rajasthan Motor Vehicles Taxation Act, 1951
10A. [ [Deleted by Rajasthan Act No. 20 of 2019, dated 20.8.2019.]
***]| 10A. [ Grant of special token. [Sections 10-A and 10-B Inserted by Rajasthan Act 5 of 2001.]- Any owner of a motor vehicle who has paid the motor vehicle tax and special road tax in advance may fee and the Taxation Officer shall issue the special token in such manner, as may be prescribed.] |