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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(2) in The Rajasthan Value Added Tax Act, 2003

(2)In case the owner or Incharge of such goods fails to deposit such amount within the specified time, the goods so seized shall be sold by auction and the additional amount so determined under sub-section (1), along with the expenses of auction, shall be realised out of such sale proceeds by the assessing authority or the said authorised officer.