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State of Rajasthan - Section

Section 6 in Rajasthan Finance Act, 2007

6. Amendment of Section 18, Rajasthan Act No. 4 of 2003.

- In clause (f) of sub-section (1) of Section 18 of the principal Act, for the existing expression "being used as raw material in the manufacture of goods of sale", the expression "being used as packing material of goods or as raw material in manufacture of goods for sale" shall be substituted.