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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(k) in The Rajasthan Value Added Tax Rules, 2006

(k)The collection charges to the contractor as per the contract shall be paid within thirty days of the submission of the monthly statement in accordance with clause (j), at the percentage fixed under sub-clause (ii) of clause (a) of, the tax deposited by him, subject to the final adjustment at the end of the contract period.