Section 4(2)(ii) in The Rajasthan Motor Vehicles Taxation Act, 1951

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(ii) in The Rajasthan Motor Vehicles Taxation Act, 1951

(ii)that the motor vehicle was involved in an accident and a report to this effect was made to the police and because of accident it remained out of use;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 4(2)(ii) in The Rajasthan Motor Vehicles Taxation Act, 1951