3. Amendment of section 2, Rajasthan Act No. 4 of 2003.
- In clause (36) of section 2 of the Rajasthan Value Added Tax Act, 2003 (Act No. 4 of 2003), after the existing Explanation III, the following Explanation IV shall be added, namely:-"Explanation IV. - The amount received or receivable by oil companies for the The amount received or receivable by oil companies for the sale of diesel and petrol to the retail outlets in the State shall be deemed to be equivalent to the price on which the retail outlets sell these commodities to the consumer;
