23. Amendment of Section 17, Rajasthan Act No. 11 of 1951.
- In existing Section 17 of the principal Act,-(i)both the existing provisos to sub-section (2) shall be deleted;(ii)for the existing sub-section (3), the following shall be substituted, namely:-"(3) The motor vehicle seized under sub-section (2) shall not be released unless full tax due, penalty and interest and all other dues payable under this Act in respect of such a vehicle has been paid.".
