Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8C(1)] [Section 8C] [Entire Act]

State of Rajasthan - Subsection

Section 8C(1)(ii) in The Rajasthan Sales Tax Rules, 1995

(ii)The outstanding demand of tax, or arrears of tax, interest or penalty shall not be less than rupees one lac for each order;