Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 151(1)] [Section 151] [Entire Act] State of Rajasthan - Subsection Section 151(1)(c) in Rajasthan Goods and Services Tax Rules, 2017 (c)in the case of any other movable property, the person in possession of the same from giving it to the defaulter.