Section 80(3)(b) in The Rajasthan Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(3)(b) in The Rajasthan Value Added Tax Act, 2003

(b)in case of violation of provisions of sub-section (2), equal to the amount of tax leviable at the full rate on the value of the goods in respect of which violation has been made.

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State of Rajasthan - Subsection

Section 80(3)(b) in The Rajasthan Value Added Tax Act, 2003