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State of Rajasthan - Section

Section 32 in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000

32. Power to delegate.

- The Commissioner may, subject to such condition and restrictions as the State Government may be general or special order impose, by order in writing delegate to the authorities subordinate to him, either generally or in respect of any particular matter or class of matters any of his powers under this Act.