Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(2) in The Rajasthan Sales Tax Act, 1994

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