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[Cites 0, Cited by 0] [Section 26B(1)] [Section 26B] [Entire Act]

State of Rajasthan - Subsection

Section 26B(1)(a) in Rajasthan Motor Vehicles Taxation Rules, 1951

(a)When a refund or adjustment claimed for the reason that a vehicle remained under nonuse for a continuous period of not less than one month, the applicant should produce proof to support the statement;