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[Cites 0, Cited by 0] [Section 2(26)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(26)(e) in The Rajasthan Value Added Tax Act, 2003

(e)[ any warehouse, railway station, railway goods yard, parcel office, or any other place where goods for transportation in the course of business or otherwise are kept by dealers; and] [Inserted by Rajasthan Act No. 15 of 2011, dated 11.4.2011.]