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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in Rajasthan Motor Vehicles Taxation Rules, 1951

(2)If the Registration Certificate of the vehicle has been suspended/cancelled under Section 53(1)(b) and 54 of the Motor Vehicle Act, 1988 and permit has been suspended/cancelled under Section 86 of the said Act, then in such cases the tax shall not be refunded or adjusted.