7. 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, the punctuation mark Shall be substituted and after the aforesaid sub-section (4), so amended, the following proviso shall be added, namely:-Provided that where an application for stay is not disposed of within a period of thirty days from its filing and the delay is not attributable to the applicant, the same shall be deemed to have been accepted subject to the condition that such dealer or person furnishes sufficient security to the satisfaction o.f the Assessing Authority or the officer, as the case may be, in such form and in such manner as may be prescribed.
