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

State of Rajasthan - Subsection

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

(a)[ "Additional Transport Commissioner" means the person appointed by the State Government to be the Additional Transport Commissioner; [Inserted Rajasthan 20 of 1982.]
(aa)"Commissioner" means the person appointed by the State Government to be the Transport Commissioner and includes the Additional Transport Commissioner];