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[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(4)(b) in The Rajasthan Value Added Tax Rules, 2006

(b)While booking goods for any destination in Rajasthan from a place outside the railways or airways authorities shall ensure that the goods in movement shall be accompanied by documents including declaration from prescribed under the Act and the rules.