Section 4(2)(iii) in The Rajasthan Motor Vehicles Taxation Act, 1951

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State of Rajasthan - Subsection

Section 4(2)(iii) in The Rajasthan Motor Vehicles Taxation Act, 1951

(iii)that the motor vehicle was attached for the recovery of tax under the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) by the competent authority or attached under the warrant of attachment issued by the competent authority or court and during the period of attachment the vehicle did not remain in his possession:]

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State of Rajasthan - Subsection

Section 4(2)(iii) in The Rajasthan Motor Vehicles Taxation Act, 1951