Section 13(2) in The Rajasthan Value Added Tax Rules, 2006
(2)Such declaration shall be signed by:-(a)Proprietor, in case of Proprietorship concern(b)Managing Partner, in case of Partnership firm and where there is no Managing Partner, by any Partner(c)Managing Director/Director or authorized signatory, in case of a Company(d)Karta, in case of Hindu Undivided Family; or(e)Authorized Signatory, in all other cases.
