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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(h) in The Rajasthan Motor Vehicles Taxation Act, 1951

(h)Providing for the exemption for a limited period from liability to taxation in respect of any motor vehicle brought in to Rajasthan by persons making only a temporary stay in [the State of Rajasthan] [Substituted by Rajasthan Act No. 27 of 1957.];