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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Rajasthan - Subsection

Section 82(4) in The Rajasthan Value Added Tax Act, 2003

(4)Notwithstanding that an appeal has been preferred to the appellate authority, the tax or any other sum shall, subject to the provisions contained in sub-sections (4) and (5) of section 38, be paid in accordance with the order against which appeal has been preferred.