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

State of Rajasthan - Subsection

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

(c)The assessing authority or the officer authorized under sub-section (4) of Section 76 shall have the powers to inspect and check the goods in movement and the documents thereof, being transported through railways or airways.