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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(1) in The Rajasthan Sales Tax Rules, 1995

(1)For the purpose of determination of fair market price the assessing authority shall consider the prices of the commodities published in the State level newspapers, trade circulars and other statistical reports published by the Government agencies or organisations conducting regular market surveys.