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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(3) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(3)The State Government may require by notification that the documents required to be furnished under sub-Section (2), shall be furnished by means of such electronic devices, and be accompanied by such processing fee, as may be prescribed.