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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(6) in The Rajasthan Sales Tax Act, 1994

(6)The amount of tax payable by a casual trader under subsection (2) or (3) shall be deemed to be a demand payable by a registered dealer and all the provisions of recovery under the Act shall apply accordingly to such demand.