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[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(4)(a) in The Rajasthan Value Added Tax Rules, 2006

(a)In case a VAT invoice issued by the registered selling dealer, is lost or destroyed, a duplicate of such VAT invoice shall be issued by the selling dealer, to the purchasing dealer with the following declaration recorded in the red ink and signed by the selling dealer or his declared business manager as the case may be:-