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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2) in The Rajasthan Sales Tax Rules, 1995

(2)Notwithstanding anything contained in sub-rule (1) above, every dealer liable to pay Tax under sub-section (3) of section 12 of the Act, on the value added Tax System, shall issue a bill or cash memorandum in Form ST 31 for every transaction of his sale of such commodity.