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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(3) in The Rajasthan Sales Tax Rules, 1995

(3)Where a dealer is assessed under any scheme approved under section 7 of the Act by the State Government, the assessment order cum notice of demand shall be in such form as may be prescribed by the Commissioner and the demand, if any, shall be payable within a period of thirty days from the date of service o the assessment order cum notice of demand.