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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(1)The assessing authority may, for good and sufficient reasons, demand from any dealer liable to pay tax under this Act, security for the proper payment of tax payable by him and on demand such dealer shall furnish the security within seven days from the date of receipt of the order of the aforesaid authority demanding security.