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 29] [Entire Act] State of Rajasthan - Subsection Section 29(3) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999 (3)Every sale bill or cash memorandum to be issued as per Sub-section (2) shall be duly serially numbered by a numbering machine and maintained in the form of a bounded book.
