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[Cites 0, Cited by 15] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in The Rajasthan Sales Tax Act, 1994

(1)Notwithstanding anything contrary contained in the Act, the State Government may direct payment of tax in a lump sum in respect of sales of such class of goods or by such class of dealers on such terms and conditions as may be notified in the Official Gazette.