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

State of Rajasthan - Subsection

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

(b)seize the goods for reasons to be recorded in writing and shall give a receipt of the goods to the person from whose possession or control they are seized;