13. Amendment of section 5, Rajasthan Act No. 11 of 1951.
- In section 5 of the principal Act,-(i)in sub-section (1),-(I)for the existing expression "section 4, section 4-B and section 4-C", the expression "section 4" shall be substituted;(II)in the first proviso, for the existing punctuation mark appearing at the end, the punctuation mark shall be substituted, and the existing second proviso shall be deleted;(ii)in sub-section (2),-(I)the existing expression "or lump sum tax" shall be deleted;(II)in the first proviso, for the existing expression "section 4-B", the expression "clause (a) of sub-section (1) of section 4" shall be substituted;(III)in the second proviso, for the existing expression "section 4-B", the expression "clause (a) of sub-section (1) of section 4" shall be substituted;(iii)in sub-section (3), for the existing expression "clause (b) or (e) of sub-section (1) of section 4 or full tax or first instalment of tax under section 4-C", the expression "clause (b) of sub-section (1) of section 4" shall be substituted; and(iv)in sub-section (4), for the existing expression "section 4 and section 4-B", the expression "section 4" shall be substituted.
