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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2)(iii) in The Rajasthan Value Added Tax Rules, 2006

(iii)copy of partnership deed, if any, memorandum and articles of association of a company, deed of trust, registration and memorandum of association of society, certified by the applicant;