14. Amendment of Section 83, Rajasthan Act No. 4 of 2003.
- In sub-section (7) of Section 83 of the principal Act, for the existing punctuation mark appearing at the end, the punctuation mark ":" shall be substituted and thereafter the following new proviso shall be added, namely:-"Provided that no security under this section shall be required to be furnished by a department of the Central Government or the State Government or a public sector undertaking, corporation or company owned or controlled by the Central Government or the State Government.".
