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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(6) in Rajasthan Motor Vehicles Taxation Rules, 1951

(6)Any application which is incomplete or does not satisfy the requirements of sub-rules (1) to (4) above, shall be returned forthwith to the owner or his authorized person presenting the application, in such case it shall be deemed as if no application has been submitted.