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[Cites 0, Cited by 0] [Section 138(14)] [Section 138] [Entire Act]

State of Rajasthan - Subsection

Section 138(14)(f) in Rajasthan Goods and Services Tax Rules, 2017

(f)where the goods being transported are alcoholic liquor for human consumption, petroleum crude, high speed diesel, motor spirit (commonly known as petrol), natural gas or aviation turbine fuel;