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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(1) in The Rajasthan Value Added Tax Act, 2003

(1)Where a person dies and his business devolves by virtue of his death upon any other person, such other person shall be liable all obligations and liabilities in respect of such business under this Act and he shall within thirty days of the development of such business apply for registration.