Section 18(3)(iii) in The Rajasthan Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3)(iii) in The Rajasthan Value Added Tax Act, 2003

(iii)where the original VAT invoice or duplicate copy thereof is not available with the claimant, or there is evidence that the same has not been issued by the selling registered dealer from whom the goods are purported to have been purchased; or

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State of Rajasthan - Subsection

Section 18(3)(iii) in The Rajasthan Value Added Tax Act, 2003