Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(2) in Rajasthan Finance Act, 2002 (2)Notwithstanding anything contained in sub-Section (1), where a registered dealer deals exclusively in goods not liable to tax, he shall not be required to issue a bill or cash memorandum.
