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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(1)The State Government shall, by notification in the official Gazette authorise the officers of the Commercial Taxes Department to exercise the powers and discharge the duties and perform the functions under this Act.