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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(2) in The Rajasthan Sales Tax Rules, 1995

(2)For the purposes of the determination of fair market price of the goods, the comparison shall be made with the price being charged, in case of manufacturer by the other manufacturers, in case of wholesalers by other wholesalers and in case of retailer by other retailers.