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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(6)(b) in The Rajasthan Value Added Tax Act, 2003

(b)for any loss cause to the Government by negligence or willful default on his part in ensuring the safe custody or proper use of the books of accounts or any other documents required to be maintained under this Act and the rules made thereunder.