Section 2(11)(vi) in The Rajasthan Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(11)(vi) in The Rajasthan Value Added Tax Act, 2003

(vi)the Central or any State Government or any of their Departments or offices which, whether or not in the course of business, buy, sell, supply or distribute goods directly or otherwise, whether for cash or deferred payment or for commission, remuneration or other valuable consideration; and

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State of Rajasthan - Subsection

Section 2(11)(vi) in The Rajasthan Value Added Tax Act, 2003