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State of Rajasthan - Section

Section 40 in The Rajasthan Sales Tax Rules, 1995

40. Accounting of tax collected from buyers.

- A dealer, who collects tax from the buyers, shall show the sale price and sales tax or other tax thereon separately in the bill or case memorandum and keep a copy thereof, and shall also maintain a separate account in form ST 23 A in respect of the tax collected from day to day, mentioning the number and date of the bill or cash memorandum, as the case may be.