Section 2(1)(l) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(l)"place of business" means any place where a dealer is doing business and includes,-

(i)any warehouse, godown, or other place where the dealer stores or processes his goods;

(ii)any place where the dealer produces or manufacture goods;

(iii)any place where the dealer keeps his books of accounts;

(iv)the place of business of the agent, where the dealer carries on business through an agent (by whatever name called);

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