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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(c) in Rajasthan Motor Vehicles Taxation Rules, 1951

(c)Where intimation has been given to the Taxation Officer that the owner of such motor vehicle will prefer an appeal under section 14 of the Act in respect of the assessment of such motor vehicle and such appeal has been preferred but has not been decided.