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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4)(c) in The Rajasthan Sales Tax Rules, 1995

(c)Every dealer shall file, within [nine] [Substituted by No. F4 (74) FD/TaX-DIV/952-39, dated 9-7-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 9-7-1998, page 167-103, w.e.f. 9-7-1998.] months of the end of the relevant financial year, an annual return in form ST 5A. Inserted by No.4 and [However the return in form ST 5-A assessment year 1995-96 and 1996-97 may be filed upto 31-12-1996 and 31-12-1997] [Substituted by Notification dated 16-1-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 24-1-1998, page 477-3. w.e.f. 24-1-1998.].