Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56A] [Entire Act] State of Rajasthan - Subsection Section 56A(iii) in The Rajasthan Sales Tax Rules, 1995 (iii)The officer in-charge of the entry check post shall retain first copy of the challan and hand over the duplicate and triplicate copies duly authenticated to the person carrying the goods.
