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State of Rajasthan - Section

Section 9 in The Rajasthan Finance Act, 1961

9. Declaration under Section 3, Act 23 of 1958.

- In pursuance of section 3 of the Rajasthan Provisional Collection of Taxes Act, 1958 (Rajasthan Act 23 of 1958), it is hereby declared that it is expedient in the public interest that the clauses (2) to (8) of this Bill shall have immediate effect under the said Act.