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 0] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(6) in The Rajasthan Value Added Tax Rules, 2006 (6)Annual Return in From VAT-10A shall be submitted by all dealers covered under sub-rule (5) within nine months from the and of the relevant year.
