Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(2)(b) in The Rajasthan Value Added Tax Rules, 2006

(b)seizure memo shall be prepared by such officer in Form VAT-46 and reasons for seizure shall be recorded therein.