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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in Rajasthan Finance Act, 2008

(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters, namely:-
(a)the assessment and collection of the cess levied under this Chapter;
(b)the manner in which accounts relating to the proceeds of cess shall be maintained; and
(c)the manner in which the proceeds of the cess may be applied at the object specified in Section 17.