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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(4) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

(4)Every dealer shall maintain Subsidiary accounts of stock for each branch, depot or godown. Every branch shall also maintain the stock accounts in respect of its own transactions in the form adopted for this purpose by its principal place of business.