43. [ Collector's power to refund penalty under sub-section (1) of section 42. [Substituted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]
- Where a copy of an instrument which has been impounded only because it has been written in contravention of Section 13 or Section 14 is sent to the Collector under sub-section (1) of Section 42, he may refund whole penalty paid in respect of such instrument.]Analogous Law. - Section 39 of the repealed Act.
