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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(5)(e) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

(e)a statement specifying correct and complete particulars of purchase or receipt of goods which are claimed as not liable to tax; and