Section 7(2)(iii) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2)(iii) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(iii)the whole of the amount remaining unpaid alongwith the interest calculated under clause (ii) of this sub-section shall be recoverable in the manner specified in the Rajasthan Sales Tax Act, 1994 (Act No. 22 of 1995) as if it is a tax due and recoverable under the said Act.

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State of Rajasthan - Subsection

Section 7(2)(iii) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999