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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(10) in The Rajasthan Sales Tax Rules, 1995

(10)Within thirty days from the date of publication, all registered dealers shall submit their registration certificate to their assessing authorities for issuance of new numbers. On receipt of the application the assessing authority shall verify the particulars furnished by the registered dealer and may require further particulars or informations as it deems fit.