Section 17(4)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(b)by attachment an i sale or by sale without attachment of any property of such dealer or any other person by the prescribed officer in accordance with such rules as may be made under this Act,

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State of Rajasthan - Subsection

Section 17(4)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999