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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in The Rajasthan Sales Tax Act, 1994

(2)Before issuing direction under sub-section (1), the Deputy Commissioner (Administration) should be satisfied that the applicant dealer did not receive notices or summons issued to him under section 27, 28, 29 or 30 or that he was prevented by sufficient cause from complying with any notice or summon issued to him for assessment.