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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4) in The Rajasthan Sales Tax Rules, 1995

(4)If a registration certificate is lost or misplaced or accidentally destroyed, a duplicate may be issued by the authority competent to grant registration or the assessing authority, as the case may be, on an application by the dealer in writing on a plain paper accompanied by the receipt for the payment of a fee of rupees twenty five.