Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Rajasthan - Subsection Section 38(9) in The Rajasthan Value Added Tax Rules, 2006 (9)The State Government may, by notification in official Gazette provide for use of IT enabled systems for preservation of the details of the VAT invoice.
