Section 20(6) in The Rajasthan Value Added Tax Act, 2003
(6)[ Notwithstanding anything contained in this Act, the State Government may, by notification in the Official Gazette, allow the dealer, availing the facility of deferment under sub-section (3), to make prepayment of the amount of deferred tax on such terms and conditions including the condition of remission from a part of deferred tax, as may be specified in such notification.] [Added by Rajasthan Act No. 3 of 2007, dated 10.4.2007.]
