Section 13A in Rajasthan Requisitioning of Goods Vehicles Act, 1969
13A. [ Exemption. - Notwithstanding anything contained in the Motor Vehicle Act, 1939 (Central Act 4 of 1939) or the rules made there under or in any law for the time being in force, it shall be lawful to use a goods vehicle requisitioned under section 3 for the purposes of transport of persons.] [Inserted by Rajasthan Act 7 of 1981.]
