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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(5)(c) in The Rajasthan Sales Tax Act, 1994

(c)The composition money ordered or tax determined under clause (b) shall be deemed to be a demand under the Act and shall be recoverable in the manner and time fixed by the officer mentioned in clause (a) and all provisions of recovery and interest, applicable to a demand of tax shall, mutatis mutandis apply.