Section 10(2)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951

(a)in case of a vehicle covered under [clause (b)] [Substituted 'clause (b) and clause (e)' by Rajasthan Act No. 20 of 2019, dated 20.8.2019.] of sub-section (1) of section 4, a tax certificate which shall always be kept in such vehicle, or

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State of Rajasthan - Subsection

Section 10(2)(a) in The Rajasthan Motor Vehicles Taxation Act, 1951