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 0] [Section 19(5)] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(5)(b) in The Rajasthan Value Added Tax Rules, 2006 (b)within forty five days of the end of the quarter by the dealers other than enumerated in clause (a) above.]