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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(4) in The Rajasthan Sales Tax Rules, 1995

(4)In pursuance of an order passed under sub-rule (2), the name of the holder of the enrollment certificate shall be removed by the Commissioner from the register maintained by him under rule 64 and this fact shall be communicated by him to the Sales Tax Practitioner concerned and also to all the Sales Tax Authorities.