Section 19(9) in The Rajasthan Value Added Tax Rules, 2006
(9)Notwithstanding any thing contained in sub-rule (1) to 7) above, the return(s) for the period prior to 01.04.2011 may be submitted in such manner and in such from which was in force for that period.] [Substituted by Notification No. S.O. 192, dated 26.3.2012 (w.e.f. 31.3.2006).]
