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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(2)(b) in The Rajasthan Sales Tax Act, 1994

(b)No order for levy of interest in the case of recovery of a demand shall be passed after expiry of two years from the end of the year in which such demand in full is recovered or adjusted or partly recovered and partly adjusted.