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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in The Rajasthan Motor Vehicles Taxation Act, 1951

(2)[ Nothing in this section shall affect the power of any local authority to impose, increase or recover any tax falling under entry 52 of list II in the Seventh Schedule to the Constitution.] [Inserted by Rajasthan Act No. 12 of 1994. [15-4-1994].]