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[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(5)(c) in The Rajasthan Sales Tax Rules, 1995

(c)The issuing authority after receiving the duplicate copy of from ST 28 shall verify the correctness of the deposits, and shall send the same immediately to the assessing authority of the contractor.