4. Amendment of Section 7, Rajasthan Act No. 22 of 1995.
- The existing Section 7 of the principal Act shall be renumbered as sub-section (1) thereof and thereafter, the following new sub-section shall be added, namely:-"(2) Where no amount found payable in the assessment order passed under sub-section (1), a list of dealers so assessed may be published through electronic or print media and such publication shall be deemed to be due intimation to such dealers wherever required.".
