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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(3) in The Rajasthan Sales Tax Rules, 1995

(3)Where payment of any demand is postponed by instalments, in sub-rule (1) and (2) beyond a period of one month, the dealer shall be required to furnish a security bond executed with two sureties acceptable to the assessing authority for the amount of such payment and such security bond shall be in form ST 32.