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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(1)(ii) in The Rajasthan Sales Tax Rules, 1995

(ii)in the course of interstate trade or commerce, as notified by the State Government shall furnish or cause to be furnished a declaration in Form ST 18C completely filled in all respect in ink. Such dealer shall retain the counterfoil of the form with him and shall produce or cause to be produced the portion marked "Original" and "Duplicate" before the Incharge of the exit checkpost/officer empowered under section 78, who shall retain the original portion and return the duplicate portion after marking seal in token of having verified it; to the person producing it, and such officer shall send the retaining original portion of the Form ST 18C to the assessing authority of the dealer".