Section 22(2)(b) in The Rajasthan Motor Vehicles Taxation Act, 1951

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(b) in The Rajasthan Motor Vehicles Taxation Act, 1951

(b)prescribing the form of any certificate, declaration, [return,] [Inserted by Rajasthan Act No. 20 of 1982 w.e.f. 1-10-82.] notice, receipt or token, and the particulars to be stated therein, and the manner of [keeping a token in] [Substituted 'exhibiting a token on' by Rajasthan Act No. 20 of 2019, dated 20.8.2019.] a motor vehicle;

(bb)[ prescribing the fee on payment of which and prescribing the manner in which the special token shall be granted; [Inserted by Rajasthan Act No. 5 of 2001.]

(bbb)prescribing the manner in which the work of grant of receipt, certificate, token, [***] etc. under this Act may be computerised and entrusted to any agency and cost incurred may be realised from the owner of the vehicle;]

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State of Rajasthan - Subsection

Section 22(2)(b) in The Rajasthan Motor Vehicles Taxation Act, 1951