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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1)(b) in The Rajasthan Sales Tax Rules, 1995

(b)all such sums allowed as discount or rebate in accordance with the terms of the contract, where the accounts show that the purchaser has paid only the sum originally charged less the discount or rebate: