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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Rajasthan - Subsection Section 42(2) in The Rajasthan Sales Tax Rules, 1995 (2)A dealer, who is not resident of the State of Rajasthan, may remit any amount payable by him in the form of a crossed cheque or demand draft drawn on any bank as mentioned in sub-rule (1).
