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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(4)(f) in The Rajasthan Value Added Tax Rules, 2006

(f)the applicant dealer has failed to furnish any return or returns in accordance with the provisions of the Rajasthan Value Added Tax Act, 2003 and the Central Sales Tax Act, 1956 for the immediately preceding two years; or