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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(8) in The Rajasthan Value Added Tax Rules, 2006

(8)Where a dealer discovers any omission or error in From VAT-B furnished by him, he may furnish revised return at any time prior to the due date of filling annual return or audit report or on receipt of the notice under sub-section (1) of Section (1) of Section 24, whichever is earlier.