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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(1) in The Rajasthan Sales Tax Act, 1994

(1)Where a person dies and his business devolves by virtue of his death upon any other person, such other person shall be liable to all obligations and liabilities in respect of such business under the Act and he shall within thirty days of the development of such business apply for registration unless he already holds a certificate of registration.