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State of Rajasthan - Section

Section 5 in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

5. Bar against collection of tax when not payable.

- No person who is not a registered dealer or who is not liable to pay tax, shall collect any sum by way of tax from any other person and no registered dealer shall collect any amount by way of tax in excess of the amount of tax payable by him under the provisions of this Act.