Section 23(1)(a) in The Rajasthan Sales Tax Rules, 1995

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1)(a) in The Rajasthan Sales Tax Rules, 1995

(a)A dealer, who claims exemption from the payment of tax or payment of tax at a concessional rate or non-liability to pay tax, on the sales made to a registered dealer of goods-

(i)for resale within the State; or

(ii)for sale in the course of inter-state trade or commerce; or

(iii)for being used as raw material under sub-section (1) of section 10; or

(iv)for being used as processing articles under sub-section (3) of section 10; or

(v)for being used or disposed off in accordance with any condition specified in a notification;

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State of Rajasthan - Subsection

Section 23(1)(a) in The Rajasthan Sales Tax Rules, 1995