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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in The Rajasthan Sales Tax Rules, 1995

(2)Subject to the provisions of sub-section (4) of section 56 when a hire-purchasing agreement does not fructify into sale, the dealer shall be entitled to claim refund of the tax paid by him on such hire-purchase within the period of six months from the date on which such agreement is cancelled.