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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Rajasthan - Subsection

Section 79(2)(d) in The Rajasthan Value Added Tax Rules, 2006

(d)the applicant dealer has failed to furnish any return or returns in accordance with the provisions of the Rajasthan Value Added Tax Act, 2003 and under the Central Sales Tax Act, 1956 for the immediately preceding two years.