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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(4) in The Rajasthan Sales Tax Act, 1994

(4)Any proceeding under this Act including the proceeding of assessment, reassessment, rectification or recovery other than the proceeding for imposition of penalty, shall be carried on without prejudice to any prosecution under this Section.