Section 53(1)(d) in The Rajasthan Sales Tax Rules, 1995

[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1)(d) in The Rajasthan Sales Tax Rules, 1995

(d)If the declaration form referred to in clause (a) or (b) in respect of the goods in movement has already been submitted to the in-charge of the entry check-post or to the officer empowered under section 78, any person transporting the goods shall, on inspection by an officer empowered under section 78, at any subsequent place, produce the countersigned and sealed copy of the aforesaid declaration along with other documents specified in clause (a) of sub-section (2) of section 78.

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State of Rajasthan - Subsection

Section 53(1)(d) in The Rajasthan Sales Tax Rules, 1995