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[Cites 0, Cited by 0] [Section 174(2A)] [Section 174] [Entire Act]

State of Rajasthan - Subsection

Section 174(2A)(iii) in Rajasthan Goods and Services Tax Act, 2017

(iii)specifying the authority, officer or person who shall be competent to exercise such functions exercisable under any of the repealed Acts or any rules made, notifications or orders issued thereunder as may be mentioned in the said notification.]