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 2] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(17) in The Rajasthan Value Added Tax Act, 2003 (17)"input tax" means tax paid or payable by a registered dealer in the course of business, on the purchase of any goods made from a registered dealer;
