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State of Rajasthan - Section

Section 25 in Rajasthan Finance Act, 2011

25. Amendment of the Schedule, Rajasthan Act No. 14 of 1999.

- In clause (iii) of the Art. 21 of the Schedule of the principal Act, for the existing expression "amalgamation of the companies by the order of the High Court", the expression "the order" shall be substituted.