76. [ Registered dealers to issue bill or cash memorandum. [Substituted by Rajasthan Act 7 of 2002, w.e.f. 8-5-2002.]
(1)Every registered dealer shall, for each sale of goods exceeding rupees two hundred in value made by him, issue to the purchaser, a bill or cash memorandum signed and dated by such dealer or his manage, agent or servant showing such particulars as may be prescribed and a counterfoil or duplicate of such bill or cash memorandum shall be kept by him.] [Substituted by Rajasthan Act No. 15 of 2005, dated 20.5.2005.]
