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State of Rajasthan - Section

Section 14 in The Rajasthan Sales Tax Rules, 1995

14. Cancellation of certificate of exemption.

- The assessing authority may, after giving the dealer a reasonable opportunity of being heard, cancel such certificate of exemption where it has been obtained by misrepresentation or fraud or any of the conditions laid down in the rules or the notification or specified therein has not been compiled with or has been violated.