Section 23(3)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(b)Notwithstanding that an appeal has been preferred under Sub-section (1), the tax or other amount shall be paid in accordance with the order against which the appeal has been preferred:

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State of Rajasthan - Subsection

Section 23(3)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999