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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(1)(b) in The Rajasthan Value Added Tax Rules, 2006

(b)on being asked by the in-charge of the check-post or by the officer empowered under rule 52, owner or a person duly authorized by such owner or the driver or the person Incharge of a vehicle or carrier or of the goods shall deliver the documents or declaration form(s) as provided in clause (b) of sub-section (2) of section 76, to such in-charge or officer.