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[Cites 0, Cited by 0] [Section 17A(9)] [Section 17A] [Entire Act]

State of Rajasthan - Subsection

Section 17A(9)(iii) in The Rajasthan Value Added Tax Rules, 2006

(iii)if such dealer violates any of the conditions mentioned above or in any notifications issued under section 5 of the Act or aids or abets the evasion of tax, the assessing authority, after affording reasonable opportunity of being heard, may cancel the certificate issued under this rule. This will be without prejudice to the action, penal or otherwise, for which such dealer shall be liable under the provisions of the Rajasthan Value Added Tax Act, 2003 and rules made there under.