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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(4) in The Rajasthan Minor Mineral Concession Rules, 1986

(4)Any person discharging any liability to the assessee after service of the notice upon him under sub-rule (1) shall be personally liable to the State Government to the extent of the discharge of the liability to the assessee in respect of any other sum due from the assessee to the Government.