Section 76(13) in The Rajasthan Value Added Tax Act, 2003
(13)[] [Renumbered by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for '(11)'.] The provisions of this Act shall, for the purpose of levy, collection and assessment of tax, determination of interest, payment and recovery of tax and interest, appeal, review or revision, apply to the transporter deemed m be a dealer under [sub-section (12)] [Substituted 'sub-section (11)' by Rajasthan Act No. 3 of 2007, dated 10.4.2007.].
