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[Cites 0, Cited by 0] [Section 18(10)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(10)(ii) in The Rajasthan Value Added Tax Rules, 2006

(ii)Where a registered dealer purchases any goods from the dealer covered under sub-rule (1), sale of such goods made by him shall not be included for determining his turnover of sales as defined in clause (41) of section 2. Such dealer shall maintain a separate account of such goods, tax paid and reimbursement of tax so paid, and shall submit the details thereof, along with his returns to his assessing authority or authorized officer. He shall also indicate separately in his sale invoice, the amount of reimbursement of tax paid by him at the time of purchase.