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[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(4)(b) in The Rajasthan Value Added Tax Rules, 2006

(b)The purchasing dealer who has obtained the duplicate copy of the VAT invoice shall inform his assessing authority or the authorized officer within the tax period in which the duplicate invoice was received.