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State of Rajasthan - Section

Section 10 in Rajasthan Finance Act, 2009

10. Amendment of section 73, Rajasthan Act No. 4 of 2003.

- In sub-section (1) of section 73 of the principal Act, after the existing expression "by the Commissioner", and before the exiting expression, "shall, if his turnover", the expression "or the dealer or class of dealers as may be notified by the State Government" shall be inserted.