Section 50(1)(a) in The Rajasthan Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(1)(a) in The Rajasthan Value Added Tax Act, 2003

(a)any person from whom any amount is due or may become due to a dealer who has failed to pay due tax or other sum on demand by the assessing authority; or

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State of Rajasthan - Subsection

Section 50(1)(a) in The Rajasthan Value Added Tax Act, 2003