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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Rajasthan - Subsection

Section 36A(6) in Rajasthan Motor Vehicles Taxation Rules, 1951

(6)On being satisfied that the owner has paid the computed tax alongwith penalty and interest, if any, shall issue a no dues certificate in form MTUUU which shall be on water mark stationary, and shall affix a hologram on the no dues certificate.