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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(6)(c) in The Rajasthan Sales Tax Rules, 1995

(c)The issuing authority may, for reasons to be recorded in writing, reject the application of the applicant, on being satisfied that he has not made proper use of such forms previously issued to him or that he does not require the forms applied for.