Section 4(1)(b) in The Rajasthan Motor Vehicles Taxation Act, 1951

[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1)(b) in The Rajasthan Motor Vehicles Taxation Act, 1951

(b)a one time tax in the case of non transport vehicles and in case of such class of transport vehicles, as may be specified by notification in the Official Gazette, at such rates as may be specified by the State Government, by notification in the Official Gazette which shall not exceed 50% of the cost of the vehicle/chassis:

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State of Rajasthan - Subsection

Section 4(1)(b) in The Rajasthan Motor Vehicles Taxation Act, 1951