Section 37(2)(i) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2)(i) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(i)in case of offence committed by him under sub-section (6) of Section 31, be equal to the amount of four times of the tax leviable on the goods, involved or twenty five percent of the value of such goods, whichever is less;

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State of Rajasthan - Subsection

Section 37(2)(i) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999