Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(33) in The Rajasthan Value Added Tax Act, 2003 (33)"reverse tax" means that part of the input tax for which credit has been availed in contravention of the provisions of section 18;
