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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3)(i) in The Rajasthan Value Added Tax Rules, 2006

(i)from the Assistant Commissioner or Commercial Taxes Officer having jurisdiction, if the amount of such demand exceeds rupees fifty thousand but does not exceed rupees two lacs;