Section 3(2)(b) in The Rajasthan Sales Tax Act, 1994

[Cites 0, Cited by 1] [Section 3(2)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2)(b) in The Rajasthan Sales Tax Act, 1994

(b)dealing exclusively in tax paid goods, or partly in tax paid goods and partly in generally exempted goods, shall be required to get registered if his turnover in a year exceeds rupees fifteen lacs.

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State of Rajasthan - Subsection

Section 3(2)(b) in The Rajasthan Sales Tax Act, 1994