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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1) in The Rajasthan Sales Tax Rules, 1995

(1)The certificate of exemption once granted under rule 10 or 12, shall remain valid for the period specified in such certificate, unless it is rectified, revoked or cancelled earlier or the business is discontinued.