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State of Rajasthan - Section

Section 17 in Rajasthan Finance Act, 2008

17. Application of proceeds of cess.

- The proceeds of the cess levied under this Chapter shall first be credited to the Consolidated Fund of the State and may, if the State Legislature by appropriation made by law in this behalf so provides, be utilized for protection of environment and health, and maintenance of ecological balance, specially in mining areas of the State.