Section 42(6)(a) in The Rajasthan Sales Tax Act, 1994

[Cites 0, Cited by 0] [Section 42(6)] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(6)(a) in The Rajasthan Sales Tax Act, 1994

(a)Where the recovery of tax or demand or any part thereof is stayed under sub-section (4), the amount of such tax or demand ultimately found due shall be recoverable with interest as per provisions of the act, and such interest shall be payable on such amount from the date the tax or demand first become due.

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State of Rajasthan - Subsection

Section 42(6)(a) in The Rajasthan Sales Tax Act, 1994