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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in Rajasthan Special Economic Zones Act, 2015

(1)Notwithstanding anything contained in the Acts specified in the Schedule-II, the returns required to be prescribed by the State Government under those Acts and rules made thereunder, shall be furnished to the Development Commissioner annually in such consolidated form as may be prescribed.