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[Cites 0, Cited by 4] [Section 76(5)] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(5)(a) in The Rajasthan Value Added Tax Act, 2003

(a)direct the owner or a person duly authorised by such owner or the driver or the person Incharge of the vehicle or carrier or of the goods not to part with the goods in any manner including by re-transporting or re-booking, till a verification is done or an enquiry is made, which shall not take more than seven days;