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 8C] [Entire Act] State of Rajasthan - Subsection Section 8C(3) in The Rajasthan Sales Tax Rules, 1995 (3)Every such application shall be accompanied with a proof of deposit of fee of rupees five thousand and also proof of withdrawal of appeal, revision, writ or any other pending proceedings.
