Section 78(4)(c) in The Rajasthan Sales Tax Act, 1994

[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(4)(c) in The Rajasthan Sales Tax Act, 1994

(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 in the adequate security of the amount equal to the estimated value of the goods is furnished.

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State of Rajasthan - Subsection

Section 78(4)(c) in The Rajasthan Sales Tax Act, 1994