Section 183(6) in Rajasthan Panchayati Raj Rules, 1996
(6)[ Tenderer must be a dealer registered under the Rajasthan Value Added Tax Act, 2003 (Act No. 4 of 2003). The Tenderer must mention his registration number (TIN) in the tender and enclose a copy of tax clearance certificate issued by the concerned Assessing Officer, failing which the tender shall be rejected.][Inserted by the Rajasthan Panchayati Raj (Fourth Amendment) Rules, 2008: Rajasthan Gazette Extraordinary Part IV-C (I) dated 13.10.2008 with immediate effect.][[184. Procurement to be made by tenders.] [Substituted by the Rajasthan Panchayati Raj (Amendment) Rules, 2006 : Rajasthan Gazette Extraordinary, Part-IV-C (I) dated 15.6.2006.]
