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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Rajasthan - Subsection

Section 126(2) in The Rajasthan District Boards Act, 1954

(2)Upon the failure or inability of the Board to comply, to the satisfaction of the State Government, with an order made under sub-section (1), the State Government may, by notification, suspend the levy of the tax or of any portion thereof until the defect is removed, or may abolish or reduce the tax.