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[Cites 0, Cited by 0] [Section 31A(2)] [Section 31A] [Entire Act]

State of Rajasthan - Subsection

Section 31A(2)(b) in Rajasthan Goods and Services Tax Rules, 2017

(b)The value of supply of lottery authorised by State Governments shall be deemed to be 100/128 of the face value of ticket or of the price as notified in the Official. Gazette by the organising State, whichever is higher.