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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(4) in The Rajasthan Value Added Tax Act, 2003

(4)Notwithstanding anything contained in sub-sections (1) and (2) every person, other than a casual trader or a registered dealer, who carries on business temporarily for a period not exceeding one hundred twenty days in a year, shall be liable to pay tax under this Act in the manner as may be prescribed.