Section 71 in The Rajasthan Value Added Tax Rules, 2006
71. [ Application for rectification of mistake. [Substituted by Notification No. S.O. 31, dated 14.7.2014 (w.e.f. 31.3.2006).]
- An application for rectification of mistake under sub-section (1) of section 33 of Act shall be submitted in Form VAT-57 electronically through the official web-site of the department in the manner as provided therein.]
