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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4) in The Rajasthan Value Added Tax Act, 2003

(4)In case of any delay in payment of amount required to be deposited under any of the sub-sections (1), (2) and (3), the amount of interest, under sub-section (1) of section 55 shall also be paid alongwith the amount of tax.