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 0] [Section 34A] [Entire Act] State of Rajasthan - Subsection Section 34A(2) in The Rajasthan Municipalities (Octroi) Rules, 1962 (2)No goods shall be issued from the warehouse by incharge of the Excise Department to any person unless octroi leviable on such goods is paid to the concerned Board.
