Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

(a)prescribing the manner and the form in which and the authority to which, applications for payment of tax under this Act, shall be presented;
(aa)[ prescribing the manner in which the period of surrender of certificate of registration or the period of non-use of vehicle may be extended;] [Inserted by Rajasthan Act No. 5 of 2001.]