Section 12(2) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(2)Notwithstanding anything contained in sub-section (1), where the commissioner is of the opinion that it is expedient in the public interest so to do, he may, by a notification in the Official Gazette, extend the date of submission of the returns or may dispense with the requirement of filling any or all the returns by a dealer or class of dealers.] [Substituted by Act No. 6 of 2015, dated 1.4.2015.]
