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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

(3)Where the amount of tax or interest, if any, is not paid electronically, the dealer shall furnish the copy of [e-challan] as a proof of deposit, to the Assessing Authority within fifteen days of the last date of filing of such return (s).