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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000

(1)If an employer, not being an officer of Government, fails to pay the tax as required by or under this Act, he shall, without prejudice to any other consequences and liabilities which he may incur, be deemed to be an assessee-in default in respect of the tax.