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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(2)(d) in The Rajasthan Value Added Tax Rules, 2006

(d)seizure memo shall be signed by the officer who effects seizure, by the dealer or his business manager or person incharge of the business and by the witnesses.