Section 17(6) in The Rajasthan Value Added Tax Rules, 2006
(6)On receipt of the application under sub-rule (2) or (3) or (4) or (5), the assessing authority or the authority competent to grant registration, shall amend the certificate of registration in a manner to indicate the requested status of the applicant dealer. [The assessing authority or the authority competent to grant registration shall issue him an amended certificate of registration in Form VAT-03 in the manner as prescribed in Rule 14.] [Added by Notification No. S.O. 31, dated 14.7.2014 (w.e.f. 31.3.2006).]
