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

State of Rajasthan - Subsection

Section 26B(5) in Rajasthan Motor Vehicles Taxation Rules, 1951

(5)If the Taxation Officer refuses to sanction the refund or adjustment applied for or does not sanction the full amount as claimed, he shall communicate the reason of refusal in writing to the applicant.