15. Insertion of new Section 97-B, Rajasthan Act No. 4 of 2003.
- After the existing Section 97-A and before the existing Section 98 of the principal Act, the following new section shall be inserted, namely:-"97-B. Delegation of powers. - The State Government may, by notification in the Official Gazette, direct that subject to such conditions, if any, as may be specified in the notification, any power exercisable by an assessing authority under this Act may be exercised by such officer of the State Government, as may be specified in the notification.".
