Section 11(1)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(b)who brings or causes to be brought such goods liable to tax into a local area or takes delivery or is entitled to take delivery of such goods, the aggregate value of which is not less than one lac rupees in a year;

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State of Rajasthan - Subsection

Section 11(1)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999