Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Rajasthan - Subsection Section 7(ii) in Rajasthan Finance Act, 2002 (ii)in sub-Section (5), for the existing expression "the person- in-charge of the goods", the expression "the owner of the goods or a person authorised in writing by such owner or the person-in-charge of the goods" shall be substituted; and
