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State of Rajasthan - Section

Section 18 in Rajasthan Finance Act, 2011

18. Amendment of Section 5-B, Rajasthan Act No. 24 of 1957.

- In sub-section (2) of Section 5-B of the principal Act, after the existing expression "Sections 4, 4-A" and before the existing expression "and 6-A", the expression ", 4AA, 4AAA" shall be inserted; and the expression "4AA" shall be deemed to have been inserted with effect from 26.3.1999 and the expression "4AAA" shall be deemed to have been inserted with effect from 25.2.2008.