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[Cites 0, Cited by 0] [Section 13B] [Entire Act]

State of Rajasthan - Subsection

Section 13B(2) in The Rajasthan Motor Vehicles Taxation Act, 1951

(2)Nothing contained in this section shall apply to a person who has obtained possession or control of such vehicle by purchase in a public auction, conducted by a Government Department to recover the arrears of tax or penalty or under the order of a competent court.]