Section 11(2)(iv) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2)(iv) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(iv)every lessor or lessee, who brings or causes to be brought goods into a local area; shall get himself registered irrespective of the value of his annual turn over of goods brought into a local area; or

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State of Rajasthan - Subsection

Section 11(2)(iv) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999