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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(3)(a) in The Rajasthan Value Added Tax Act, 2003

(a)in case of offence committed under sub-section (8) of section 75 or sub-section 6) of section 76, equal to the amount of four times of the tax leviable on the goods involved or twenty five per cent of the value of such goods, whichever is less;