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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5) in The Rajasthan Sales Tax Act, 1994

(5)Subject to the provisions of Section 3, the certificate of registration shall be granted from the date of the commencement of the business as declared by the dealer in the application for registration, subject tot he satisfaction of the authority competent to grant registration.