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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(5) in The Rajasthan Sales Tax Act, 1994

(5)On the payment of the amount of composition determined under sub-section (1), no further proceeding under the provisions of this Act for imposition of penalty or launching of prosecution for the same offence, shall be initiated.