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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(f) in The Amnesty Scheme, 2009

(f)The applicant shall also be entitled to apply under the scheme even if the case of prosecution had been filed by the department. In such a case, where applicant has deposited the whole of amount of tax, the remaining amount of the demand along with interest up to the date shall be waived and the case filed by the department shall be withdrawn.