6. Insertion of Section 97-A, Rajasthan Act No. 4 of 2003.
- After the existing Section 97 and before the existing Section 98, of the principal Act, the following section shall be inserted and shall be deemed always to have been inserted, namely:-"97A. No refund etc. in case of retrospective exemption. -Notwithstanding anything contained in this Act. Where amendment in a Schedule results in exemption from tax or, otherwise tax is exempted under this Act, with retrospective effect, the amount charged or collected by a dealer till the date of such amendment or exemption-(i)shall be deposited with the State Government; and(ii)if already deposited, shall not be refunded, and any input tax credit availed in respect of such amount shall be reversed.".
