Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Sales Tax (Rajasthan) (Third Amendment) Rules, 2009 [16 December 2009] CONTENTS 1. Short title and commencement 2. Amendment of rule 17F Central Sales Tax (Rajasthan) (Third Amendment) Rules, 2009 [16 December 2009] In the exercise of the powers conferred by sub-section (3) and (4) of Section 13 of the Central Sales Tax Act, 1956, (Central Act No. 74 of 1956), the State Government hereby makes the following rules further to amend the Central Sales Tax (Rajasthan) Rules, 1957, namely: 1. Short title and commencement :- (1) These rules may be called the Central Sales Tax (Rajasthan) (Third Amendment) Rules, 2009. (2) They shall come into force with immediate effect. 2. Amendment of rule 17F :- In rule 17F of the Central Sales Tax (Rajasthan) Rules, 1957 for the existing expression", along with the proof of payment of fee notified under rule 17 or 17E," the expression "along with the proof of payment of fee of Rupees one hundred for each book containing twenty five declaration forms." shall be substituted. [F.12(125) FD/Tax/09-71] By Order of the Governor Vaibhav Galriya, Dy Secretary to the Governemnt.