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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(8) in The Rajasthan Value Added Tax Act, 2003

(8)Notwithstanding that an appeal against an order has been preferred to the Tax Board, the tax or any other sum shall be paid in accordance with the order against which appeal has been preferred, unless recovery of such tax or any other sum has been stayed by the Tax Board.