Section 79(2)(a) in The Rajasthan Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Rajasthan - Subsection

Section 79(2)(a) in The Rajasthan Value Added Tax Rules, 2006

(a)the applicant dealer has failed to comply with an order demanding initial or additional security under section 15 of the Rajasthan Value Added Tax Act or under sub-section (3-A) of section 7 of the Central Sales Tax Act, 1956; or

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State of Rajasthan - Subsection

Section 79(2)(a) in The Rajasthan Value Added Tax Rules, 2006