Section 31(5)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(5)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(c)release the goods seized in clause (b) to the owner of the goods or to anybody else duly authorised by such owner, during the course of the proceeding if adequate security of the amount equal to the estimated value of the goods is furnished.

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State of Rajasthan - Subsection

Section 31(5)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999