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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(2) in The Rajasthan Value Added Tax Act, 2003

(2)Subject to the provisions of sub-section (2) of section 66, interest under sub-section (1) shall be calculated-
(a)at the time of assessment under any section or in continuation of such assessment; and
(b)on payment including the adjustment of a demand in full.