Section 18(7) in The Rajasthan Value Added Tax Rules, 2006
(7)[ Where the turnover of a dealer who has opted to pay tax under sub-section (2) of section 3, exceeds the limit of the said sub-section or he opts out of the said sub-section or his liability accrues under clause (a) or (b) of sub-section (1) or under sub-section (5) of section 3, no input tax credit shall be allowed on the goods in stock on the date of occurrence of such event.] [Substituted by Notification No. S.O. 586, dated 9.3.2011 (w.e.f. 31.3.2006).]
