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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(c)on application to any judicial Magistrate having jurisdiction, by such Magistrate, as if it were a fine imposed by him: