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State of Rajasthan - Section
Section 43 in Rajasthan Motor Vehicles Taxation Rules, 1951
43. [ [Deleted by G.S.R. 30 dated 14.9.2004, published in Rajasthan Gazette E.O. Part-IV(C) (I) dated 14.9.2004.]
***.] [Inserted by Dated 24-04-97 Published in Rajasthan Gazette, dated 24-04-1997, page 29(4)]| 43.Every taxation officer shall, before granting the rebate in tax in respect of 'C' class routes, issue a certificate to the effect that the route has been inspected by him personally and that he is satisfied that the route comes in the category of 'C class route'. |