3. Amendment of Section 2, Rajasthan Act No. 11 of 1951.
- In Section 2 of the Rajasthan Motor Vehicles Taxation Act, 1951 (Rajasthan Act No. 11 of 1951), hereinafter in this Chapter referred to as the principal Act, for the existing sub-section (e), the following shall be substituted, namely:-"(e) words and expressions used but not defined in this Act and defined in Motor Vehicles Act, 1988 (Central Act 59 of 1988) and Central Motor Vehicles Rules, 1989, shall have the meaning assigned to them in that Act and Rules as amended from time to time".
