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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1)(iii) in The Rajasthan Value Added Tax Rules, 2006

(iii)who intends to bring, import or otherwise receives any taxable goods [***] as may be notified by the State Government, from outside the State for use, consumption or disposal otherwise than by way of sale;