Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(6) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

(6)Where a dealer has more than one place of business in the State, he shall include in the return, the turnover of principal place of business as well as the turnover of all other places of business.