Section 12(7)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(7)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(a)the time during which the proceedings for assessment in question have been deferred on account of any stay order granted by any court or any other authority shall be excluded,

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State of Rajasthan - Subsection

Section 12(7)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999