20. Amendment of Section 5, Rajasthan Act No. 11 of 1951.
- In Section 5 of the principal Act, for the existing punctuation mark appearing at the end of the existing second proviso, the punctuation mark shall be substituted and after the proviso, so amended, the following new proviso shall be added, namely:-"Provided also that in case of the class of vehicles specified under second proviso to Section 4-C, the tax shall be paid in full in such manner as may be prescribed by the State Government.".
