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 9] [Section 22] [Entire Act] State of Rajasthan - Subsection Section 22(3) in The Rajasthan Value Added Tax Act, 2003 (3)The tax deposited under sub-section (2) shall be adjusted in the assessment for the relevant period.
