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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(2)The owner, the driver or the person-in-charge of the vehicle shall deliver within the stipulated time a copy of transit pass obtained under sub-section (1) to the officer-in-charge at last check post or barrier before his exit from the State.