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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(b) in The Rajasthan Sales Tax Rules, 1995

(b)[ Notwithstanding anything contained in clause (a), the authority competent to grant registration, after being satisfied that the application for registration in complete in all respect and the requisite security under the Act has been tendered, shall issue certificate of registration in Form ST 4 on the same day with specific remarks that such registration certificate shall be valid for a period of forty five days from the date of issuance.] [Substituted by Notification dated 29-3-2001, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 29-3-2001, page 601, w.e.f. 29-3-2001.]