Section 3(1)(b) in The Rajasthan Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(b) in The Rajasthan Value Added Tax Act, 2003

(b)who is a manufacturer of goods and whose annual turnover exceeds [rupees five lacs] [Substituted 'rupees two lacs' by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]; or

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State of Rajasthan - Subsection

Section 3(1)(b) in The Rajasthan Value Added Tax Act, 2003