Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(2) in The Rajasthan Value Added Tax Act, 2003

(2)Every such clearing or forwarding agent shall furnish to the Assistant Commissioner or,the Commercial Taxes Officer, as the case may be, such particulars and information in such form and manner as may be prescribed.