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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1)(d) in The Rajasthan Value Added Tax Rules, 2006

(d)[ The sale price of the goods consigned by the principal to the agent where such sale is covered by Form VAT-35, VAT-36 and VAT-36A.] [Inserted by No. F. 12(28) FD/Tax/2007/149, dated 9-3-2007, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 9-3-2007, page 451.]