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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2)(b) in The Rajasthan Motor Vehicles Taxation Act, 1951

(b)in case of a vehicle other than covered under clause (a) above, a valid token which shall always be [kept in] [Substituted 'exhibited on' by Rajasthan Act No. 20 of 2019, dated 20.8.2019.] such vehicle in the prescribed manner.]