Section 2(e) in The Rajasthan Motor Vehicles Taxation Act, 1951
(e)[ Words and expressions used but not defined in this Act and defined in Motor Vehicles Act, 1988 (Central Act 59 of 1988) and Central Motor Vehicles Rules, 1989, shall have the meaning assigned to them in that Act and Rules as amended from time to time] [Substituted by Rajasthan Act No. 14 of 1990.].
