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[Cites 0, Cited by 0] [Section 8C(1)] [Section 8C] [Entire Act]

State of Rajasthan - Subsection

Section 8C(1)(i) in The Rajasthan Sales Tax Rules, 1995

(i)There shall be an outstanding demand of tax, interest or penalty in dispute in any appeal, revision, writ or any suit pending before any competent authority or court such as the Supreme Court, High Court, Tax Board. Board of Revenue, Dy. Commissioner (Appeals), or any Civil or Criminal Courts within the State or outside the State;