Section 98 in The Rajasthan Value Added Tax Act, 2003
98. Power to remove difficulties.
(1)Where any difficulty arises in giving effect to the provisions of this Act, the State Government may, by notification make such orders not inconsistent with this Act, as may appear to be necessary or expedient for removing the difficulty.(2)No order under sub-section (1) shall be made after the expiration of three years from the date of commencement of this Act.(3)Every order made under sub-section (1) Shall be laid before the House of the State Legislature.
