Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 7 in Rajasthan Finance Act, 2007 7. Amendment of Section 21, Rajasthan Act No. 4 of 2003. - In sub-section (3) of Section 21 of the principal Act, for the existing expression "the State Government", the expression "the Commissioner" shall be substituted.
