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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in The Rajasthan Value Added Tax Act, 2003

(2)Subject to such conditions as it may impose, the State Government may, if it considers necessary so to do in the public interest, by notification in the Official Gazette, add to or omit from, or otherwise amend or modify the Schedule-I, prospectively or retrospectively, and thereupon the Schedule shall be deemed to have been amended accordingly.