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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(4)(a) in The Rajasthan Value Added Tax Rules, 2006

(a)the applicant dealer has failed to comply with an order demanding initial or additional security under Section 15 of the Rajasthan Value Added Tax Act, 2003 and/or under sub-section (2A) of Section 7 and / or under sub-section (3A) of Section 7 of the Central Sales Tax Act, 1956; or