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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(2) in Rajasthan Panchayati Raj Rules, 1996

(2)When any person pays the amount of tax due in respect of any vehicle, the Panchayat shall grant him a license to keep or use such vehicle for the period to which the payments relatives in Form No. XII.