Section 33(2) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000
(2)All Rules made under this Act, shall be laid, as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.Notifications[Notification No. F.4(5)FD/Tax-Div./91-Part-113, dated January 14, 2004, Published in Rajasthan G. Gazette Extraordinary Part IV-C, dated 15-1-2004]S.O. 319. - In exercise of the powers conferred by Sections 3,4 and 7 of the Rajasthan Tax on Prefessions, Trades, Callings and Employments Act, 2000, the State Government hereby rescinds this Department's following notifications, namely:-
