Section 7(1)(c) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(c) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

(c)by furnishing to the assessing authority concerned a guarantee from a scheduled Bank having its Head office or a Branch office in the State agreeing to pay to the State Government or any of its officer on demand the amount of security fixed by the assessing authority concerned; or

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State of Rajasthan - Subsection

Section 7(1)(c) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999