Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Value Added Tax (Amendment) Rules, 2008 [14 February 2008] CONTENTS 1. Short title and Commencement 2. Amendment of rule 36 Rajasthan Value Added Tax (Amendment) Rules, 2008 [14 February 2008] In exercise of the powers conferred by section 99 of the Rajasthan Value Added Tax Act, 2003 (Rajasthan Act. No. 4 of 2003), the State Government hereby makes the following rules further to amend the Rajasthan Value Added Tax rules, 2006; namely:- 1. Short title and Commencement :- (i) These rules may be called the Rajasthan Value Added Tax (Amendment) Rules, 2008. (ii) They shall come into force on the date of their publication in the Official Gazette. 2. Amendment of rule 36 :- In sub-rule (6) of rule 36 of the Rajasthan Value Added Tax Rules, 2006 for the existing upto 15.02.2008, the expression upto 31.03.2008 shall be substituted. By Order of the Governor Rajat Kumar Mishra Secretary to the Government