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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(6)(f) in The Rajasthan Value Added Tax Rules, 2006

(f)Any unused declaration form or forms remaining in stock with a registered dealer on the permanent discontinuance or closure of his business shall be surrendered by him to his assessing authority within a period of 30 days from the date of such discontinuance of closure.