Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(g) in The Rajasthan Value Added Tax Act, 2003

(g)[ being used in the State as capital goods in manufacture of goods other than exempted goods,] [Substituted by Rajasthan Act No. 15 of 2011, dated 11.4.2011.]