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 0] [Section 39] [Entire Act] State of Rajasthan - Subsection Section 39(6) in The Rajasthan Value Added Tax Rules, 2006 (6)The date of payment of tax, demand or other sum shall be deemed to be the date of deposit as shown in the e-GRAS.]
