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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2)(a) in The Rajasthan Value Added Tax Rules, 2006

(a)the word "VAT INVOICE" and in case the option under subsection (7) of section 4 has been exercised the expression "INVOICE FOR TAX ON MRP" in bold letters at the top or at any prominent place;