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

State of Rajasthan - Subsection

Section 22A(5) in The Rajasthan Value Added Tax Rules, 2006

(5)The value of goods so arrived at under sub-rule (1) shall, for the purpose of levy of tax, be the sale price or, as the case may be, the purchase price relating to the transfer of property in goods (whether as goods or in some other form) involved in the execution of works contract.