Section 12(1)(a) in The Rajasthan Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1)(a) in The Rajasthan Value Added Tax Act, 2003

(a)Any person intending to commence or having commenced a business may, notwithstanding that he is not liable to get registration under section 11, apply to the authority competent to grant registration in the prescribed form for registration.

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State of Rajasthan - Subsection

Section 12(1)(a) in The Rajasthan Value Added Tax Act, 2003