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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(5)(a) in The Rajasthan Value Added Tax Rules, 2006

(a)within sixty days of the end of the quarter by the dealers who have deposited less than Rs. 50,000/- as tax under the Rajasthan Value Added Tax Act, 2003, including the Central Sales Tax Act, 1956, during the previous year;