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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4)(b) in The Rajasthan Sales Tax Act, 1994

(b)The registration may be renewed for a further period of five assessment years on payment of such fee as the Government may prescribe from time to time. The dealer shall deposit the prescribed fee before the expiry of the period of registration certificate, failing which the registration shall terminate.