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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(6) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(6)The amount of tax and the penalty levied under this section shall be recovered in the prescribed manner.Explanation. - In case where a vehicle owned by a person is hired for transportation of goods by some other person, the hirer of the vehicle shall for the purposes of this section be deemed to be the owner of the vehicle.