Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8C] [Entire Act] State of Rajasthan - Subsection Section 8C(12) in The Rajasthan Sales Tax Rules, 1995 (12)In case the applicant fails to deposit the amount determined by the Settlement board in the stipulated period, the whole of the outstanding demand shall be recoverable forthwith.
