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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in The Rajasthan Municipalities (Octroi) Rules, 1962

(1)In the case of goods brought for consumption [or] [Inserted by 20-10-1994.] use or sale within the Municipal limits, the octroi chargeable on the goods shall be paid in the manner prescribed in sub-rue (2) below.