Section 12(1)(ii) in The Rajasthan Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1)(ii) in The Rajasthan Value Added Tax Rules, 2006

(ii)within thirty days from the day on which an order or intimation for the execution of a works contract is received by a works contractor and his turnover of the goods involved in the execution of such contract is likely to exceed the limits laid down in Section 3 of the Act.

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State of Rajasthan - Subsection

Section 12(1)(ii) in The Rajasthan Value Added Tax Rules, 2006