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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(4) in The Rajasthan Sales Tax Rules, 1995

(4)The date of payment for the purpose of these rules shall be the date on which case is deposited, a demand draft is received in the office or a cheque is en cashed and deposited in the account of the State Government.