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State of Rajasthan - Section

Section 4 in Rajasthan Finance Act, 2002

4. Amendment of Section 19, Rajasthan Act No. 22 of 1995.

- In sub-Section (1) of Section 19 of the principal Act, for the existing expression "payment of a fee of rupees one hundred", the expression "payment of such fee as may be notified by the State Government from time to time" shall be substituted.