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State of Rajasthan - Section

Section 26 in Rajasthan Finance Act, 2005

26. Amendment of Section 69, Rajasthan Act No. 2 of 1950.

- In Section 69 of the principal Act,-
(i)sub-section (5) shall be deleted; and
(ii)for the existing clause (b) of sub-section (8), the following shall be substituted, namely:-
"(b) where an order passed in appeal so requires; or".