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State of Rajasthan - Section

Section 34 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

34. Appearance before any authority in proceedings.

- Any than the High Court in connection with any proceedings under the Act may be represented before such authority,-
(a)by his relative or a person regularly employed by him if such relative or person is duly authorised by him in writing in this behalf, or
(b)by a legal practitioner, or
(c)by a chartered accountant, or
(d)by a person enrolled as a Sales Tax Practitioner by the Commissioner of Commercial Taxes under Rule 64 of the Rajasthan Sales Tax Rules, 1995 and duly authorised by the person whom he represents.
[***] [Deleted 'Form ETLA - 1' by Notification No. S.O. 53, dated 14.7.2014 (w.e.f. 26.3.1999).]
Form ETLA - 1[SeeRule 3(2)]Application for the grant of a Rajasthan Certificate as dealer under the Rajasthan Tax on Entry of Goods into Local Areas Act, 1999To{|
The RegisteringAuthority,…..............................…............................. {|
Space for Attested Photo
|}I, ......... son of carrying on business whose particulars are given below, hereby apply for registration under Rule 4 of the Rajasthan Tax on Entry of Goods into Local Areas Rules, 1999.