Section 14(4)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(4)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(c)proceedings under sub-section (2) of section 35 of this Act involving suppression of any taxable purchase value of goods or tax liability have been taken up or concluded or are pending finalisation in respect of the dealer for the year; and

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State of Rajasthan - Subsection

Section 14(4)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999