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[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(7)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(b)the time during which the assessment has been deferred in any case or class of cases by the Commissioner, for reasons to be recorded in writing shall be excluded.