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[Cites 0, Cited by 0] [Section 38(6)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(6)(a) in The Rajasthan Value Added Tax Act, 2003

(a)Where the recovery of tax or demand or any part thereof is stayed under sub-section (4), the amount of such tax or demand ultimately found due shall be recoverable with interest as per provisions of this Act, and such interest shall be payable on such amount from the date the tax or demand first become due.