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

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

State of Rajasthan - Subsection

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

(vi)the certificate of insurance and in case it is not possible for the owner to submit the original insurance certificate, then a photocopy or extract of the certificate duly attested by a gazetted officer of the Central/State Government; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

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