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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(3) in The Rajasthan Sales Tax Rules, 1995

(3)
(a)Blank forms ST 28 shall be obtained by the awarder from the Assistant Commissioner or the Commercial Taxes Officers of the area where the office of such awarder is situated, or from any other Officer authorised by the Commissioner, as the case may be, on payment of rupees fifty for each book containing 25 forms.
Explanation. - The Assistant Commissioner, the Commercial Taxes Officer or any other officer authorised by the Commissioner, as the case may be, who issues the form ST 28 shall be known as the issuing authority.
(b)For obtaining blank form ST 28 the awarder shall apply to the issuing authority stating his requirement of such forms and shall furnish such other particulars, informations, statements and documents as may be required by the issuing authority for his satisfaction about the bonafide use of such forms issued to the applicant on previous occasions and the bonafide purpose of applicants present requirement of such forms.