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

State of Rajasthan - Subsection

Section 42(6) in The Rajasthan Sales Tax Rules, 1995

(6)Notwithstanding anything contained in sub-rules (1) and (2), the assessing authority may, in the interest of state revenue, permit a dealer or a person to deposit an amount of tax, demand or other sum in its office and a receipt in form ST 26 shall be issued by him to such dealer or person.