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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(3) in The Rajasthan Value Added Tax Act, 2003

(3)Any tax or other sum found recoverable under this Act for the period prior to the operative date of amalgamation, from the company being amalgamated, shall b payable by the company formed after amalgamation.