Section 2(42)(iii) in The Rajasthan Sales Tax Act, 1994

[Cites 0, Cited by 0] [Section 2(42)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(42)(iii) in The Rajasthan Sales Tax Act, 1994

(iii)which are taxable at a point of sale within the State subsequent to the sale by the dealer and such sale is covered by a declaration as may be required under any provisions of this Act or the rules made thereunder;

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State of Rajasthan - Subsection

Section 2(42)(iii) in The Rajasthan Sales Tax Act, 1994