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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(6)(e) in The Rajasthan Sales Tax Rules, 1995

(e)Where the issuing authority does not proceed under clauses (b). (c) and (d), it shall issue the requisite number of declaration forms to the applicant or such lesser number of declaration forms which in its opinion, could satisfy the reasonable requirements of the applicant.