Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(b) in Rajasthan Motor Vehicles Taxation Rules, 1951 (b)in case of registered vehicles earlier not paying One Time Tax and now required to do so, with effect from 1-4-1997 shall be paid on or before 30th April, 1997;
