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

State of Rajasthan - Subsection

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

(a)The amount in lieu of tax deducted in sub-rule (2) shall be deposited through a challan in form ST 10 in the Government account within fifteen days of the close of the month of such deduction. A monthly statement mentioning the details of tax deducted and deposits of each contractor alongwith the duplicate copy of form ST 28 shall be furnished to the issuing authority accompanied with part IV of the challan within one month from the date of such deposits.