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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3)(ii) in The Rajasthan Value Added Tax Rules, 2006

(ii)from the Deputy Commissioner (Administration) having jurisdiction, if the amount of such demand exceeds rupees two lacs but does not exceed rupees ten lacs and/or the proposed period of installments does not exceed twenty four months; and