Section 12(4) in The Rajasthan Value Added Tax Rules, 2006
(4)[ If details regarding permanent account number of business, information regarding bank account with IFSC Code of the Branch, Telephone Number / Mobile Number and E-mail ID are not furnished in the application form for grant of registration certificate in Form VAT-01, it shall be deemed that application for grant of registration is not complete in all respect.] [Added by Notification No. S.O. 192, dated 26.3.2012 (w.e.f. 31.3.2006).]
