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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in The Rajasthan Value Added Tax Act, 2003

(3)Where any change or event alters the basic status of a dealer, such as, conversion of a proprietary concern into partnership concern into partnership firm or vice versa dissolution of an existing firm and creation of new firm, formation of a firm into a company or vice versa, a fresh certificate of registration shall be required to be obtained by the dealer.