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State of Rajasthan - Section

Section 52 in The Rajasthan Value Added Tax Rules, 2006

52. Officers empowered under section 76.

- The Commissioner with the prior approval of the State Government may authorise any of the persons posted at the check-post established under the Act or constituted under any other law, for the time being in force, to perform such duties or to exercise such powers as may be specified in the notification.