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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Rajasthan - Subsection

Section 97(4) in Rajasthan Goods and Services Tax Rules, 2017

(4)The Government shall, by an order, constitute a Standing Committee with a Chairman, a Vice-Chairman, a Member Secretary and such other Members as it may deem fit and the Committee shall make recommendations for proper utilisation of the money credited to the Consumer Welfare Fund for welfare of the consumers.