Section 21(12A) in The Rajasthan Value Added Tax Rules, 2006
(12A)[ The assessing authority or the officer authorized by the Commissioner after receipt of information of stolen, lost or destroyed declaration form under sub-rule (10) and after having obtained security under sub-rule (11) or (12), as the case may be, shall, from time to time, get published the particulars of such declaration forms in the Official web-site of the Department.] [Inserted by Notification No. S.O. 31, dated 14.7.2014 (w.e.f. 31.3.2006).]
