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[Cites 0, Cited by 0] [Section 17A(9)] [Section 17A] [Entire Act]

State of Rajasthan - Subsection

Section 17A(9)(ii) in The Rajasthan Value Added Tax Rules, 2006

(ii)unless otherwise notified, that such dealer shall not be entitled to claim input tax credit in respect of purchases of such goods for which he has opted for payment of tax in lump sum in accordance with the provisions of section 5.