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[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(5)(b) in The Rajasthan Sales Tax Rules, 1995

(b)Where an awarder fails to furnish the monthly statement as mentioned in sub-rule (5) (a) above, the issuing authority after affording a reasonable opportunity of being heard, may impose penalty under Section 68 of the Act.