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State of Rajasthan - Section

Section 49 in The Rajasthan Value Added Tax Rules, 2006

49. Form of summons or notice.

- For affording an opportunity of being heard under rule 48 or for initiating any action under any provisions of the Act or the Rules, or for the production of a document or for furnishing any information or for the appearance of any person, a summons or notice shall be issued in Form VAT-14.