Section 19(4)(b) in The Rajasthan Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4)(b) in The Rajasthan Value Added Tax Rules, 2006

(b)who exclusively deals in goods;

(i)which are exempted under the Act or

(ii)on which option to pay tax in lump sum has been exercised under Section 5; or

(iii)which are taxable at first point in the series 01 sales and the goods have suffered tax at the said first point; or

(iv)which are taxable at minimum retails price under sub-section (7) of Section 4 and such goods have suffered tax at maximum retail price under the said such section; or

(v)which are exempted under sub-section (3) of Section 8 on the condition of payment of exemption fee, or

(vi)as may be notified by the Commissioner.

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State of Rajasthan - Subsection

Section 19(4)(b) in The Rajasthan Value Added Tax Rules, 2006