Section 80A(1)(iii) in The Rajasthan Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 80A(1)] [Section 80A] [Entire Act]

State of Rajasthan - Subsection

Section 80A(1)(iii) in The Rajasthan Value Added Tax Act, 2003

(iii)receives any account in connection with the goods sold or purchased within the State of Rajasthan through electronic media, whether for himself or on behalf of the seller or purchaser,

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State of Rajasthan - Subsection

Section 80A(1)(iii) in The Rajasthan Value Added Tax Act, 2003