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

State of Rajasthan - Subsection

Section 17A(10) in The Rajasthan Value Added Tax Rules, 2006

(10)Where the application of any dealer, for payment of tax in lump sum under any notification issued under section 5, is pending such dealer shall submit afresh application within thirty days from the date of commencement of the Rajasthan Value Added Tax (Amendment) Rules, 2014.