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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(2)(e) in The Rajasthan Value Added Tax Rules, 2006

(e)The officer making seizure shall tender one copy of the seizure memo to the dealer or his business manager or the person in-charge of the business premises, as a token of receipt, and one copy thereof shall be forwarded by him to the Commissioner within twenty four hours after such seizure is made.