Section 56(2)(i) in The Rajasthan Sales Tax Rules, 1995

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(2)(i) in The Rajasthan Sales Tax Rules, 1995

(i)to the person incharge of, the goods or the vehicle or the carrier, as the case may be, where such vehicle or carrier is detained under sub-section (8) of section 78; and

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State of Rajasthan - Subsection

Section 56(2)(i) in The Rajasthan Sales Tax Rules, 1995