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

State of Rajasthan - Subsection

Section 19(3) in Rajasthan Finance Act, 2008

(3)The rules made under this section may provide penalty for contravention of such rules to the following extent, namely:-
(i)in cases of evasion or avoidance of cess, to the extent of double the amount of cess evaded or, as the case may be, avoided; and
(ii)in other cases, to the extent of ten thousand rupees.