Section 9 in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
9. Exemption from tax.
- Notwithstanding anything contained in this Act, where the State Government is of the opinion that it is necessary in the public interest so to do, it may, by notification in the official Gazette, exempt from tax payable under the Act on entry of goods into local area fully or partially, whether prospectively or retrospectively.
