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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(2)(b) in The Rajasthan Value Added Tax Act, 2003

(b)No order for levy of interest in the case of recovery of demand shall be passed after expiry of two years from the end of the year in which such demand in full is recovered or adjusted or partly recovered and partly adjusted.