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State of Rajasthan - Section

Section 18 in Rajasthan Finance Act, 2008

18. Exemption.

- Notwithstanding anything contained in this Chapter, where the State Government is of the opinion that it is necessary or expedient in the public interest so to do, it may by notification in the Official Gazette, exempt cess, fully or partially, whether prospectively or retrospectively, in respect of such class of minerals as may be specified in the notification.