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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(4) in The Rajasthan Sales Tax Act, 1994

(4)The amount of security, in case of a dealer who is already registered under the Act, may be increased by the assessing authority, for reasons to be recorded in writing, to five percent of the annual tax liability of the immediate proceeding year, subject to a maximum limit of rupees one lac.