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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2)(e) in The Rajasthan Sales Tax Rules, 1995

(e)One copy of the seizure-memo shall be tendered by the officer making seizure to the dealer or the person concerned as a token of receipt and one copy thereof shall be forwarded by him to the Commissioner within twenty four hours after such seizure is made.