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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(4)(b) in The Rajasthan Sales Tax Act, 1994

(b)seize the goods for reasons to be recorded in writing land shall give a receipt of the goods to the person from whose possession or control they are seized;