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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(14) in Rajasthan Finance Act, 2005

(14)The provisions of this Act shall, for the purpose of levy, collection and assessment of tax, determination of interest, payment of recovery of tax and interest, appeal review or revision, apply to the transporter deemed to be a dealer under sub-section (13).".