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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3) in The Rajasthan Sales Tax Act, 1994

(3)Every person who has been granted a provisional certificate of registration under this Section,s hall, so long as such certificate is in force, be liable to pay tax under this Act, irrespective of his turnover.