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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3) in The Rajasthan Value Added Tax Act, 2003

(3)The Commissioner under sub-section (1) may direct that the determination shall not affect the liability of any person under this Act, in respect of any sale or purchase effected prior to the determination.