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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000

(2)The prescribed authority may, at any time or from time to time, amend or revoke any such notice, or extend the time for making any payment in pursuance of the notice.