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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1)(b) in The Rajasthan Motor Vehicles Taxation Act, 1951

(b)in respect of a motor vehicle other than that covered by clause (a) above, a receipt as aforesaid and a token in such form and containing such particulars as may be prescribed.