Section 35(3)(b) in The Rajasthan Sales Tax Rules, 1995

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State of Rajasthan - Subsection

Section 35(3)(b) in The Rajasthan Sales Tax Rules, 1995

(b)The application referred to in clause (a) shall be submitted-

(i)in the case of sale of goods in the course of inter-State trade or commerce falling in clause (a) of section 3 of the Central Sales Tax Act, 1956 (Central Act 74 of 1956), not later than three month from the date on which the movement of the goods from the State of Rajasthan to any other State commenced: and

(ii)In the case of any sale falling in clause (b) of section 3 of the said Act, not later than three months from the date on which the sale was effected by transfer of documents of title to the goods.

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State of Rajasthan - Subsection

Section 35(3)(b) in The Rajasthan Sales Tax Rules, 1995