Section 13(13) in Rajasthan Investment Promotion Scheme, 2014
13.2Notwithstanding the provisions given in clauses 10, 11 and 12, in order to enable eservices, the Government Department responsible for grant or disbursement of a benefit may, at any time, by order, require that an application or a communication, order or certificate or payment or the like related to that benefit under the Scheme shall be made or issued in electronic form.
