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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(4) in The Rajasthan Value Added Tax Act, 2003

(4)The composition of any offence in lieu of penalty or prosecution under sub-section (2), shall be without prejudice to the liability of the person or dealer, charged with the offence, to pay the tax with interest so avoided or evaded or wrongly credited by him.