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

State of Rajasthan - Subsection

Section 25(1) in The Rajasthan Municipalities Accounts Rules, 1963

(1)The licenses shall be in form 6 or form 7 except where a different form has been specifically provided under any rules, byelaws or orders of the Government for any specific purposes. Form 7 is primarily meant for hackney carriages.