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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2) in The Rajasthan Sales Tax Rules, 1995

(2)Where such dealer is a manufacture, he shall maintain in addition to the stock book as required under sub-section (3) of section 75, separate accounts of raw materials, processing articles, finished goods and by products.