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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(9) in The Amnesty Scheme, 2009

(9)The Rajasthan Tax on Professions, Trade Callings and employment Act, 2000.
(b)and pending before any Court/forum mentioned in clause 3 shall be eligible under the scheme.
However, the cases where the admitted tax is not deposited before submission of the application shall not be eligible under the scheme.