6. Amendment of Section 15, Rajasthan Act No. 4 of 2003.
- In sub-section (1) of Section 15 of the principal Act, for the existing punctuation mark appearing at the end, the punctuation mark shall be substituted and there after the following new proviso shall be added, namely:-"Provided that no security under this section shall be required to be furnished by a department of the Central Government or the State Government or a public sector undertaking, corporation or company owned or controlled by the Central Government or the State Government.".
