Section 18(2) in The Rajasthan Value Added Tax Rules, 2006
(2)[ Input tax credit in respect of purchase of capital goods on VAT invoice shall be allowed in the above manner and shall be carried forward till the first sale of the goods manufactured from such capital goods.] [Substituted by Notification No. S.O. 586, dated 9.3.2011 (w.e.f. 31.3.2006).]
