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

State of Rajasthan - Subsection

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

(h)other similar expenses relatable to the said supply of labour and services, where the labour and services are subsequent to the said transfer of property; and