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[Cites 0, Cited by 0] [Section 26B(7)] [Section 26B] [Entire Act]

State of Rajasthan - Subsection

Section 26B(7)(f) in Rajasthan Motor Vehicles Taxation Rules, 1951

(f)in case of suspension/cancellation of the registration certificate or the permit is not made within a period of six months from the date of service of order so passed.]