Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Rajasthan - Subsection Section 13(3) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999 (3)Where payment of any demand is postponed beyond a period of one month, the dealer shall be required to furnish a security bond in form-ETLA-16.Chapter - IV Accounts
