3. Amendment of Section 4, Rajasthan Act No. 4 of 2003.
- In sub-section (6) of Section 4 of the Rajasthan Value Added Tax Act, 2003 (Act No. 4 of 2003), hereinafter in this chapter referred to as the principal Act, for the existing expression "and is before the expiry of the sessions", the expression "and if before the expiry of the sessions" shall be substituted.
