Section 21(15) in The Rajasthan Value Added Tax Rules, 2006
(15)[ Notwithstanding anything contained in sub-rule (2) and (3) above, duly filled in declaration Form VAT-15 may be obtained by a dealer electronically through the official website of the Department.] [Added by Notification No. S.O. 192, dated 26.3.2012 (w.e.f. 31.3.2006).]]
