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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4)(c) in The Rajasthan Sales Tax Act, 1994

(c)the registration authority may, on being satisfied that there were sufficient reasons for the delay in depositing the renewal fee, renew the registration on payment of a late fee of rupees one hundred for each year or part thereof of delay.