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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(5) in The Rajasthan Sales Tax Act, 1994

(5)The assessing authority may, subject to such conditions and restrictions as may be prescribed, in respect of any particular dealer or person and for reasons to be recorded in writing, extend the date of such payment and allow such dealer or person to pay any demand in installments.