Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(c) in The Rajasthan Sales Tax Rules, 1995

(c)[ When a registration certificate is issued under clause (b), the authority competent to grant registration or the assessing authority, shall within forty five days, conduct an enquiry to verify the facts and statements made in the application for registration. In case the enquiry reveals, that the facts and statements in the application form are false or the same could not be verified due to non co-operation of the applicant dealer, the authority competent to grant registration certificate or the assessing authority may after affording such dealer an opportunity of being heard, suspend the validity of such registration certificate or cancel such certificate of registration. Unless so cancelled, such registration certificate shall, automatically, be treated as permanent after the expiry of the forty five days of its issuance.] [Substituted by Substituted by Notification dated 29-3-2001, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 29-3-2001, page 601, w.e.f. 29-3-2001..]