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[Cites 0, Cited by 9] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4) in The Rajasthan Value Added Tax Act, 2003

(4)[ No order under this section shall be passed after the last date of submission of annual return for that year.] [Substituted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]