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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975

(2)Out of the amount received under sub-section (1), the corporation shall be liable to pay tax levied under the Rajasthan Passengers and Goods Taxation Act, 1959 (Rajasthan Act 18 of 1959).