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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Rajasthan - Subsection

Section 125(1) in The Rajasthan District Boards Act, 1954

(1)A Board may exempt for a period not exceeding one year, from the payment of a tax or any portion of a tax imposed under this Act, any person, who is in its opinion, by reason of poverty, unable to pay the same and renew the same exemption as often as it deems necessary.