Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 15] [Entire Act]

State of Rajasthan - Section

Section 22 in The Rajasthan Sales Tax Act, 1994

22. Application for registration and authorisation for collection of tax.

- Where a dealer makes an application for obligatory registration or voluntary registration or provisional registration, he may start collecting tax on his sales in accordance with the provisions of this act from the date of such application and in that case all the provisions of this Act, as are applicable to a registered dealer, shall mutatis mutandis apply to him.