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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3)(iia) in The Rajasthan Value Added Tax Act, 2003

(iia)[ of goods taxable at first point in the series of sales, from a registered dealer who pays tax at the first point; [Inserted by Rajasthan Act No. 15 of 2011, dated 11.4.2011.]