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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(8) in The Rajasthan Value Added Tax Act, 2003

(8)No dealer shall be required to furnish additional security under sub-section (4) and no order of forfeiture of the whole or any part of the security shall be passed against him under sub- section (6) unless he has been afforded an opportunity of being heard.