Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(2) in The Rajasthan Sales Tax Rules, 1995

(2)Where any person who is a Sales Tax Practitioner and is found guilty of misconduct in connection with any sales tax proceeding by the Commissioner, he shall stand disqualified to represent a dealer under rule 62.