10. Amendment of Section 38, Rajasthan Act No. 4 of 2003.
- In sub-section (4) of Section 38 of the principal Act, for the existing punctuation mark appearing at the end of the existing proviso, the punctuation mark shall be substituted and after the existing proviso, so amended, the following new proviso shall be added, namely:-"Provided further that no security under this section shall be required to be furnished by a department of the Central Government or the State Government or a public sector undertaking, corporation or company owned or controlled by the Central Government or the State Government.".
