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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(4) in The Rajasthan Value Added Tax Act, 2003

(4)Any person, who discharges any liability by making payment to the dealer or otherwise, after service on him of the notice issued under sub-section (1), shall be personally liable to the State Government to the extent of the liability discharged or the amount of demand, whichever is less.