5. Amendment of Section 26, Rajasthan Act No. 22 of 1995.
- In sub-section (3) of Section 26 of the principal Act, after the existing expression "deposit of full amount of tax due on the basis of the return,", the expression "However, in case the returns are filed electronically, in lieu of treasury receipts or receipts of the bank such details may be furnished as may be prescribed" shall be added.
