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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Rajasthan - Subsection

Section 122(2) in The Rajasthan District Boards Act, 1954

(2)Upon receipt of the copy of the resolution the State Government shall notify in the Rajasthan Gazette the imposition of the tax from the appointed date, and the imposition of a tax shall in all cases be subject to the condition that it has been so notified.