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State of Rajasthan - Section

Section 72 in The Rajasthan Sales Tax Rules, 1995

72. Issue of tax clearance certificate.

- An application for tax clearance certificate by a registered dealer shall be made to his assessing authority on a plain paper mentioning the purpose of obtaining such certificate and a tax clearance certificate shall be issued to him in form ST 19 which shall be valid upto the date mentioned therein.