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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2)(i) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(i)the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the properties of the dealer;