Section 12(2)(viii) in The Rajasthan Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2)(viii) in The Rajasthan Value Added Tax Rules, 2006

(viii)copy of rent deed or rent receipt or electricity bill or telephone bill or water bill or own property documents, in support of address proof; and

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State of Rajasthan - Subsection

Section 12(2)(viii) in The Rajasthan Value Added Tax Rules, 2006