23. Amendment of Section 2, Rajasthan Act No. 14 of 1999.
- In Section 2 of the Rajasthan Stamp Act, 1998 (Act No. 14 of 1999), hereinafter in this Chapter referred to as the principal Act, -(i)for the existing clause (viii-A), the following shall be substituted, namely:-"(viii-A) "Chief Controlling Revenue Authority" means Rajasthan Tax Board constituted under Section 88 of the Rajasthan Value Added Tax Act, 2003 (Act No. 4 of 2003);";(ii)for the existing sub-clause (iv) of clause (xi), the following shall be substituted, namely:-"(iv) every order made under Section 394 of the Companies Act, 1956 (Central Act No. 1 of 1956),"; and(iii)for the existing expression "(xxxvi) 'stock exchange' means", appearing at the end, the expression "(xxxvii) 'stock exchange' means" shall be substituted and shall be deemed always to have been substituted.
