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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2)(f) in The Rajasthan Municipalities (Octroi) Rules, 1962

(f)Goods imported through post parcels. - Every person receiving goods within a Municipality by means of a post parcel delivered to him directly or through a Bank shall produce such parcel un-opened within seven days from the date of taking delivery, at the octroi out-post declared for the purpose by the Board for examination and payment of octroi.