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[Cites 0, Cited by 0] [Section 56A] [Entire Act]

State of Rajasthan - Subsection

Section 56A(ii) in The Rajasthan Sales Tax Rules, 1995

(ii)The Officer in-charge of the entry check post after being satisfied about correctness of goods and the documents, shall authenticate the challan submitted under sub-clause (i) by affixing specific bat code or any other method as may be notified by Commissioner.