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State of Rajasthan - Section

Section 6 in Rajasthan Finance Act, 2005

6. Amendment of Section 42, Rajasthan Act No. 22 of 1995.

- In the existing proviso to sub-section (4) of Section 42 of the principal Act, after the existing expression "not exceeding three months" and before the punctuation mark the expression however, the Commissioner may for reasons to be recorded in writing may continue such stay for a further period not exceeding three months" shall be inserted.