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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(2) in The Rajasthan Value Added Tax Act, 2003

(2)For the purposes of official use, the Commissioner may, by notice in any newspaper, or in such other manner as he deems proper, call upon all dealers or any class of dealers or persons to furnish such information, statement or return as may be specified in the notice issued in this behalf.