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 29] [Entire Act] State of Rajasthan - Subsection Section 29(b) in Rajasthan Goods and Services Tax Rules, 2017 (b)where the value of a supply is not determinable under clause (a); the same shall be determined by the application of rule 30 or rule 31 in that order.
