Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Rajasthan - Section

Section 3 in Rajasthan Provisional Collection of Taxes Act, 1958

3. Power to make declaration under the Act.

- Where a Bill to be introduced in the Rajasthan Legislative Assembly on behalf of the State Government may cause to be inserted in the Bill a declaration that it is expedient in the public interest that any provision of the Bill relating to such imposition or increase shall have immediate effect under this Act.