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State of Rajasthan - Section

Section 9 in Rajasthan Finance Act, 2011

9. Amendment of Section 25, Rajasthan Act No. 4 of 2003.

- After the existing subSection (4) of Section 25 of the principal Act, the following explanation shall be inserted, namely:--"Explanation. - For the purpose of this section the expression "date of making out the case" means the date on which notice in pursuance of this section is issued for the first time to the dealer.".