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

State of Rajasthan - Subsection

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

(b)In the case of refund or adjustment claimed owing to the cancellation of the registration certificate of motor vehicle, the application shall be supported by a certificate signed by the Registering Authority to the effect that the registration of the Motor Vehicle in question has been cancelled;