Section 19(4)(bb) in The Rajasthan Sales Tax Rules, 1995

[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4)(bb) in The Rajasthan Sales Tax Rules, 1995

(bb)[ Notwithstanding anything contained in clause (b) or (c) of this sub-rule, where a registered dealer dealing exclusively in one or more casual commodities and who deposits tax at the checkpost, every time the goods are despatched, may file his return in Form ST 5-A annually within the time prescribed under this Rule] [Inserted by Notification dated 12-3-1997, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 12-3-1997, page 430, w.e.f. 12-3-1997.],

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State of Rajasthan - Subsection

Section 19(4)(bb) in The Rajasthan Sales Tax Rules, 1995