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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2) in The Rajasthan Value Added Tax Act, 2003

(2)Before issuing direction under sub-section (1), the Deputy Commissioner (Administration) should be satisfied that the applicant dealer did not receive notice or summons issued to him under section 25 or section 26, or section 27 or that he was prevented by sufficient cause from complying with any notice or summons issued to him for assessment.