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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

State of Rajasthan - Subsection

Section 40A(4) in Rajasthan Excise Act, 1950

(4)Any person discharging any liability to the defaulter 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 to the extent of the amount of demand, whichever is less.