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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2) in The Rajasthan Sales Tax Rules, 1995

(2)Where personal attendance is not necessary, every summons or notice issued-
(a)for furnishing information; or
(b)for furnishing documents; or
(c)for assessments to be made under self assessment scheme,
shall be in form ST 12A.