Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act] State of Rajasthan - Subsection Section 22(1)(c) in The Rajasthan Value Added Tax Rules, 2006 (c)the sale price of the goods returned to the dealer by the purchaser within a period of six months from the date of VAT invoice thereof;