Section 5(3)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

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State of Rajasthan - Subsection

Section 5(3)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

(a)Where the motor vehicle is purchased or brought into the State for use or is kept for use on or after the coming into force of the provisions of [Chapter V of the Rajasthan Finance Act, 2005 (Act No. 15 of 2005)] [Substituted 'Chapter IX of the Rajasthan Finance Act, 1998 (Act No.8 of 1998)' by Rajasthan Act No. 15 of 2005, dated 20.5.2005.], within thirty days of the date of such purchase or of being so brought or on the date of registration or assignment of such vehicle in the State, whichever is earlier; or

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State of Rajasthan - Subsection

Section 5(3)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951