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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in The Rajasthan Value Added Tax Act, 2003

(1)Every registered dealer or his legal representative, as the case may be, shall inform the assessing authority and also to the authority competent to grant registration, about every change or event as referred to in sub-sections (2) and (3) within thirty days of the occurrence of such change or event.