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[Cites 0, Cited by 0] [Section 36A(2)] [Section 36A] [Entire Act]

State of Rajasthan - Subsection

Section 36A(2)(iii) in Rajasthan Motor Vehicles Taxation Rules, 1951

(iii)the receipts specifying the particulars of tax paid or in case receipts are not enclosed then proof of deposition of tax;