Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26B(7)] [Section 26B] [Entire Act] State of Rajasthan - Subsection Section 26B(7)(e) in Rajasthan Motor Vehicles Taxation Rules, 1951 (e)if the application for refund or adjustment of tax paid by mistake or in excess, is not made within six years from such payment;