Section 77(2A) in The Rajasthan Value Added Tax Act, 2003
(2A)Notwithstanding anything contained in any rule, judgment, order or any other instrument, the amount of tax payable in accordance with the provisions of sub¬section (2) as amended by the Rajasthan Finance Act, 2009 (Act No. 13 of 2009), if not paid, shall be deposited to the State .Government within two months from the commencement of this Act.] [Substituted by Rajasthan Act No. 13 of 2009, dated 11.8.2009.]
