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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in The Rajasthan Sales Tax Rules, 1995

(2)Every application for registration certificate shall be in duplicate in form ST 3 completed in all respects and duly verified and shall be accompanied by a treasury receipt/Bank challan in form ST 10 or other proof of the payment of fee payable under the Act as per order of the authority competent to grant registration.