Section 23(3) in The Rajasthan Sales Tax Rules, 1995
(3)[ A declaration form referred to in sub-rule (1), may cover all transactions of sales made to a registered dealer in one assessment year.] [Substituted by Notification dated 12-3-1997, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 12-3-1997, page 430, w.e.f. 12-3-1997.]
