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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(3)(c) in The Rajasthan Value Added Tax Act, 2003

(c)in case of offence committed under sub-section (11) of section 76, equal to twenty five percent of the value of such goods.]