Section 17(1) in The Rajasthan Value Added Tax Act, 2003
(1)Subject to the other provisions of this Act, the net tax payable by a registered dealer, other than the dealer covered by sub-section (2) of section 3 or section 5, for a tax period shall be calculated as under:-T=(O+R+P)-IWhereT is net tax payable;O is amount of output tax;R is amount of reverse tax;P is the amount of tax payable under sub-section (2) of section 4; andI is the amount of input tax.
