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State of Rajasthan - Section

Section 10 in Rajasthan Finance Act, 2002

10. Amendment of Section 93, Rajasthan Act No. 22 of 1995.

- In sub-section (2) of Section 93 of the principal Act, after the existing expression "any class of dealers" and before the expression "to furnish such information", the expression "or any person" shall be inserted.Chapter - III Amendment in the Rajasthan tax on Entry of Goods into Local Areas Act, 1999