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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(5) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(5)Notwithstanding anything contained in the Act, no amount of composition accepted and no amount of interest levied under this section, shall be waived or reduced.] [Added by Rajasthan Act No. 15 of 2005, dated 20.5.2005.]