Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17A(3)] [Section 17A] [Entire Act] State of Rajasthan - Subsection Section 17A(3)(ii) in The Rajasthan Value Added Tax Rules, 2006 (ii)where any enquiry is pending relating to evasion or avoidance of tax under section 25 or section 27 of the Act.