Section 72(3)(i) in The Rajasthan Sales Tax Act, 1994

[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(3)(i) in The Rajasthan Sales Tax Act, 1994

(i)in case of the offence committed under sub-Section (8) of Section 77 or sub-Section (5) of Section 78, 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 72(3)(i) in The Rajasthan Sales Tax Act, 1994