Section 3(5)(a) in The Rajasthan Sales Tax Act, 1994

[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(5)(a) in The Rajasthan Sales Tax Act, 1994

(a)any person, other than a casual trader, who carries on business temporarily for a period not exceeding one hundred twenty days in a year and if such person is not already registered and has not applied for registration, he may make an application on plain paper for composition of tax to the Assistant Commissioner or the Commercial Taxes Officer, as the case may be, having jurisdiction with reference to the place of business of such person.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 3(5)(a) in The Rajasthan Sales Tax Act, 1994