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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in The Rajasthan Sales Tax Rules, 1995

(2)On the service of the notice under sub-rule (1), the dealer concerned shall five the return or returns as directed in the notice, and where he fails to do so, he shall be liable for action under the Act.