9. Amendment of Section 2, Rajasthan Act No. 13 of 1999.
- In sub-section (1) of Section 2 of the Rajasthan Tax on Entry of Goods into Local Areas Act, 1999 (Act No. 13 of 1999), hereinafter in this Chapter referred to as the principal Act, in clause (e), for the existing expression "in' the course of business", the expression "in the course of business or otherwise" shall be substituted.
