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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(4) in The Rajasthan Sales Tax Act, 1994

(4)A casual trader who is not liable to get registration and pay tax under sub-section (1), shall nevertheless be liable to pay tax without registration in accordance with the provisions of Section 31, whatever may be the amount or extent of his turnover.