[Cites 0, Cited by 0]
[Entire Act]
State of Rajasthan - Section
Section 5 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
5. [ [Deleted by Notification No. S.O. 53, dated 14.7.2014 (w.e.f. 26.3.1999).]
***]| 5. Amendment of Registration Certificate.- (1) Where the dealer desires the Registration Certificate granted to him under these rules to be amended, he shall submit an application on plain paper for this purpose to the Registering Authority mentioning therein the specific matters in respect of which, he desires such amendment and the reasons therefor, together with the Registration Certificate and copies granted to him and such authority may, if satisfied with the reasons given, make such amendment as he thinks necessary, in the Registration Certificate and the copies thereof, if any, granted to him.(2) The provisions of sub-rule (7) of rule 3 shall apply in relation to such amended certificate and copies thereof as they apply in relation to the original certificate and copies thereof. |