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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(3)(iii) in The Rajasthan Sales Tax Act, 1994

(iii)in case of offence committed under sub-Section (10-A) of Section 78, be equal to twenty five percent of the value of such goods.]