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[Cites 0, Cited by 5] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(4) in The Rajasthan Value Added Tax Act, 2003

(4)No order under sub-section (1) shall be passed after the expiry of one year from the date of making the report, and under sub-section (2) after the expiry of two years from the date of completion of the transaction.