Section 15(3) in The Rajasthan Value Added Tax Act, 2003
(3)At the time of grant of voluntary registration under section 12, [the initial security shall be in the form of surety of two dealers registered under this Act, and where the dealer is not in a position to furnish such surety, he shall submit security] [Substituted 'the initial security shall be' by Rajasthan Act No. 3 of 2007, dated 10.4.2007.] [in the form of National Savings Certificate or in cash or in the form of three years bank guarantee of a nationalised bank, of the amount of Rs. 10,000/-.] [[Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for the following :-'in the form of National Savings Certificate or in cash, of the amount of Rs. 25,000/-.']]
