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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(3) in The Rajasthan Value Added Tax Rules, 2006

(3)In pursuance of an order passed under sub-rule (2), the name of the holder of the enrollment certificate shall be removed by the Commissioner from the register in Form VAT-54 maintained by him under rule 63 and this fact shall be communicated by him to the Tax Practitioner concerned and also to all the Tax Authorities.