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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

(2)The authority competent to grant registration, after satisfying himself that the application for registration is complete in all respects, shall issue the certificate for registration in Form ETLA-2 in the manner as provided under the Rajasthan Value Added Tax Rules, 2006.