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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(4) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(4)Notwithstanding that an appeal has been preferred under Sub-section (1), the payment of tax or penalty of any other amount, payable in accordance with any order passed by the appellate authority under section 23 shall not, pending disposal of the appeal, be stayed by the Tax Board;