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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(6)(b) in The Rajasthan Value Added Tax Rules, 2006

(b)For obtaining declaration forms referred to in clause (a), the registered dealer shall apply in Form VAT-16A to the assessing authority or officer/person authorised by the Commissioner stating his requirement of such forms. Where the Form VAT -16A is complete in all respect with requisite enclosures, the assessing authority or the authorised officer/person shall issue sufficient number of forms subject to maximum limit fixed by the assessing authority form time to time.