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[Cites 0, Cited by 24] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Sales Tax Act, 1994

(2)[ Where no amount found payable in the assessment order passed under sub-Section (1), a list of dealers so assessed may be published through electronic or print media and such publication shall be deemed to be due intimation to such dealers wherever required.] [Added by Rajasthan Act No. 15 of 2005, dated 20.5.2005.]