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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(1)(f) in The Rajasthan Value Added Tax Act, 2003

(f)to record the statement of the dealer or his manager agent or servant or to take extracts from any record and to put identification marks on accounts, registers or documents and on any door, almirah, box or receptacle.