Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(5) in Rajasthan Motor Vehicles Taxation Rules, 1951

(5)The Taxation Officer shall after satisfying himself that application for surrender is complete in all respects and that it is accompanied by the documents referred to in sub-rule (3) above, issue an acknowledgment receipt in Part II of Form M.T.G. to the owner.