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

State of Rajasthan - Subsection

Section 25(4) in The Rajasthan Sales Tax Rules, 1995

(4)Where the tax has been deducted by an awarder from the payments made to a contractor or the tax has been deposited by a contractor or the tax has been levied on a contractor, no further tax shall be payable on the same goods involved in the execution of a works contract by the sub-contractor.