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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(5)(a) in Rajasthan Finance Act, 2005

(a)direct the driver or the person incharge of the vehicle or carrier or of the goods not to part with the goods in any manner including by retransporting or rebooking, till a verification is done or an enquiry is made, which shall not take more than seven days;