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[Cites 0, Cited by 0] [Section 2(38)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(38)(b) in The Rajasthan Sales Tax Act, 1994

(b)in a case falling under sub-clause (iv), if the goods are used by the lessee within the State, whether or not for a specified period, notwithstanding that the agreement for the lease has been made outside the State or that the goods have been moved from outside the State or the goods have been delivered to the lessee outside the State;