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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(6)(c) in The Rajasthan Value Added Tax Rules, 2006

(c)All declaration forms issued under clause (b) shall be authenticated by the assessing authority or the authorised officer/person with his seal and date of issue. The name of the dealer and registration number (TIN) shall be stamped at the appropriate place while issuing the said forms to the dealer. Such forms shall remain valid for two years from the date of issue.