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[Cites 0, Cited by 0] [Section 97(8)] [Section 97] [Entire Act]

State of Rajasthan - Subsection

Section 97(8)(b) in Rajasthan Goods and Services Tax Rules, 2017

(b)to require any applicant to allow entry and inspection of any premises, from which activities claimed to be for the welfare of consumers are stated to be carried on, to a duly authorised officer of the Central Government or, as the case may be, State Government;