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

State of Rajasthan - Subsection

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

(b)the assessment of the dealer has been completed under this section continuously for a period of three years immediately preceding the year under assessment;