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State of Rajasthan - Section

Section 2 in Rajasthan Provisional Collection of Taxes Act, 1958

2. Interpretation.

- In this Act, unless the subject or context otherwise requires-
(a)"declared provision" means a provision in a Bill in respect of which a declaration has been made under Section 3: and
(b)"tax" includes any rate, cess, duty, fee, toll or other impost, whether general or local or special.