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[Cites 0, Cited by 0] [Section 26B] [Entire Act]

State of Rajasthan - Subsection

Section 26B(6) in Rajasthan Motor Vehicles Taxation Rules, 1951

(6)The Taxation Officer shall maintain a register in Form M.T.T. for refunds and adjustments of the tax and every amount for which a certificate in form M.T.K. has been issued or the amount, which has been adjusted against the tax due of the vehicle shall be entered in such register.