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[Cites 0, Cited by 0] [Section 80A(1)] [Section 80A] [Entire Act]

State of Rajasthan - Subsection

Section 80A(1)(ii) in The Rajasthan Value Added Tax Act, 2003

(ii)transported, receives for transportation or delivers goods in pursuance of sale or purchase effected within the State of Rajasthan through electronic media; or