Section 4(1)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

(a)[ a tax in respect of such vehicles which are not covered by clause (b), (c), (cc) and (d) at such rates as may be specified by the State Government by notification in the Official Gazette which shall not exceed Rs. 2000/- per thousand Kg. of Gross Vehicle Weight or part thereof per year for goods vehicles and Rs. 2000/- per seat per month for passenger vehicles of this State: [Substituted by Rajasthan Act No. 20 of 2019, dated 20.8.2019.]

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State of Rajasthan - Subsection

Section 4(1)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951