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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(1)(c) in The Rajasthan Value Added Tax Rules, 2006

(c)The dealer or his business manager or any other person performing any activity relating to the business at the business place, building or other premises searched, shall be deemed to be the person in-charge of such premises and shall also be permitted to witness the search.