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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in Rajasthan Motor Vehicles Taxation Rules, 1951

(2)If the original [token/tax certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] been lost, is found after the duplicate has been issued the owner of the vehicle shall/surrender it to the Taxation Officer.