3. Amendment of Section 18, Rajasthan Act No. 22 of 1995.
- In sub-Section (1) of Section 18 of the Rajasthan Sales Tax Act, 1994 (Act No. 22 of 1995), hereinafter referred to, in this chapter, as the principal Act, for the existing expression "payment of 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.
