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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2)(h) in Rajasthan Goods and Services Tax Rules, 2017

(h)in the case of any other person, by some person competent to act on his behalf, or by a person authorised in accordance with the provisions of section 48.