6. Amendment of section 3, Rajasthan Act, No. 4 of 2003.
- In sub-section (2) of section 3 of the Rajasthan Value Added Tax Act, 2003 (Act No. 4 of 2003), hereinafter in this-Chapter referred to as the principal Act, after the existing expression "clause (b) of sub-section (1)", and before the existing expression", who purchases goods", the expression "or the dealer or class of dealers as may be notified by the State Government shall be inserted.
