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[Cites 0, Cited by 0] [Section 56B] [Entire Act]

State of Rajasthan - Subsection

Section 56B(g) in The Rajasthan Sales Tax Rules, 1995

(g)On receipt of such Form ST 33, and in case the person fails to provide the requisite information in Form ST 33, the contractor shall collect the tax in accordance with the contract, at the rate notified under the Act, and the tax so collected shall be deposited in accordance with clause (i).