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

State of Rajasthan - Subsection

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

(c)release the goods seized under clause (b) to the owner of the goods or to a person duly authorised by such owner, during the course of the proceeding, if adequate security of the amount equal to the estimated value of the goods is furnished.