Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Rajasthan - Subsection Section 54(4) in The Rajasthan Value Added Tax Rules, 2006 (4)The provisions of rule 21 shall, in so far as may be, mutatis mutandis, apply to the declaration Form VAT-49.
