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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(d) in The Rajasthan Motor Vehicles Taxation Act, 1951

(d)"Taxation Officer" means an officer authorised by the [State Government] [Substituted by Rajasthan Act No. 27 of 1957.] to perform the duties and exercise the powers imposed or conferred upon a Taxation Officer by this Act, and