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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(7) in Rajasthan Motor Vehicles Taxation Rules, 1951

(7)Every application of surrender acknowledged under sub-rule (5) by the Taxation Officer, shall be entered serially in a register kept in Form M.T.S. in the office of the Taxation Officer and each entry made therein shall be initialed by an Officer authorised in writing on that behalf by the Taxation Officer. The Taxation Officer itself on the last day of every month check and sign the register below the last entry made.