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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(14) in The Rajasthan Value Added Tax Rules, 2006

(14)No purchasing dealer shall furnish and no selling dealer shall accept a declaration Form, which is,-
(i)forged or fake, or not generated through the Official Website of the Department; or
(ii)reported stolen, lost or destroyed under sub-rule (10); or
(iii)cancelled under sub-rule (8).