Section 53(1)(ii) in The Rajasthan Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1)(ii) in The Rajasthan Value Added Tax Rules, 2006

(ii)who receives any taxable goods as may be notified by the State Government, consigned to him from outside the State or by way of branch transfer/depot transfers/stock transfers; or

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State of Rajasthan - Subsection

Section 53(1)(ii) in The Rajasthan Value Added Tax Rules, 2006