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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Rajasthan - Subsection

Section 17A(3) in The Rajasthan Value Added Tax Rules, 2006

(3)No application under this rule shall be entertained.-
(i)after the close of the relevant year; or
(ii)where any enquiry is pending relating to evasion or avoidance of tax under section 25 or section 27 of the Act.