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[Cites 0, Cited by 0] [Section 138A(1)] [Section 138A] [Entire Act]

State of Rajasthan - Subsection

Section 138A(1)(b) in Rajasthan Goods and Services Tax Rules, 2017

(b)a copy of the e-way bill in physical form or the e-way bill number in electronic form or mapped to a Radio Frequency Identification Device embedded on to the conveyance in such manner as may be notified by the Commissioner: