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[Cites 0, Cited by 0] [Section 22A(1)] [Section 22A] [Entire Act]

State of Rajasthan - Subsection

Section 22A(1)(f) in The Rajasthan Value Added Tax Rules, 2006

(f)cost of consumables such as water, electricity, fuel used in the execution of works contract, where the property is not transferred in the course of execution of the works contract;