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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Rajasthan - Subsection

Section 147(2) in Rajasthan Goods and Services Tax Rules, 2017

(2)The proper officer shall send a copy of the order of attachment or distraint to the concerned Revenue Authority or Transport Authority or any such Authority to place encumbrance on the said movable or immovable property, which shall be removed only on the written instructions from the proper officer to that effect.