Section 23(6)(d) in The Rajasthan Sales Tax Rules, 1995

[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

(d)The issuing authority shall with-hold the issue of declaration forms to the applicant if he has defaulted-

(i)in making payment of any outstanding demand; or

(ii)in paying tax under the provisions of section 25; or

(iii)in furnishing any return or returns in accordance with the provisions of section 26 and rule 19 of these rules;

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