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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(ii) in Rajasthan Motor Vehicles Taxation Rules, 1951

(ii)When under clause (n) of sub-rule (1) of rule 2 of these rules, similarity is established with more than one vehicle/chassis, then the vehicle/chassis having lower cost shall be taken for the purpose of computation of tax.]