Section 28(b) in Rajasthan Motor Vehicles Taxation Rules, 1951
(b)[ Motor vehicle owned and exclusively used by or on behalf of any department of the Central Government, the Government of Rajasthan or the Government of any other State of India other that those used in connection with the business of any commercial enterprise;] [Substituted by S.O. 398 dated 9.3.2007, published in Rajasthan Gazette E.O. Part-4 (Ga)(II) dated 9.3.2007.]
