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 43] [Entire Act] State of Rajasthan - Subsection Section 43(4) in The Rajasthan Sales Tax Rules, 1995 (4)A deduction made under sub-rule (2) shall be adjusted against the tax liability created at the time of the assessment of the contractor.
