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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(6)(g) in The Rajasthan Value Added Tax Rules, 2006

(g)The Commissioner may, by notification in the Official Gazette, declare that forms of a particular series, design or colour shall be deemed obsolete, and/or invalid for use with effect from such date as may be specified in the notification.]