Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(42) in The Rajasthan Value Added Tax Act, 2003 (42)"VAT invoice" means an invoice containing such particulars as may be prescribed, and issued by a dealer authorised under this Act;
