8. Amendment of the Schedule, Rajasthan Act No. 14 of 1999.
- In the Schedule of the principal Act, -(i)in clause (d) of Article 5, for the existing expression "0.15%" appearing under column No. 2, the expression "0.25%" shall be substituted;(ii)in clause (a) of Article 6. for the existing ex-Dression "0.15%" annearine under(iii)in clause (iii) of Article 21, the existing expression "Subject to a maximum of twenty five crores rupees-" appearing under column No. 2, shall be deleted; and(iv)in Article 58, the existing expression "subject to maximum of rupees 15,000/-" jj appearing under column No. 2 shall be deleted.
