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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

(1)If a dealer enters into partnership in regard to his business, he shall report the fact to the assessing authority concerned within fifteen days of his entering into such partnership The dealer and the partners shall be jointly and severally be responsible for the payment of tax leviable under the Act.