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[Cites 0, Cited by 0] [Section 38(6)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(6)(b) in The Rajasthan Value Added Tax Act, 2003

(b)Where the payment of tax or demand is postponed by installments under sub-section (5), the dealer or the person shall be required to pay interest for the amount postponed and the period extended in accordance with the provisions of this Act.