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[Cites 0, Cited by 0] [Section 147(3)] [Section 147] [Entire Act]

State of Rajasthan - Subsection

Section 147(3)(a) in Rajasthan Goods and Services Tax Rules, 2017

(a)an immovable property, the order of attachment or distraint shall be affixed on the said property and shall remain affixed till the confirmation of sale;