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[Cites 0, Cited by 8] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(2) in The Rajasthan Value Added Tax Act, 2003

(2)In case of Transshipment of goods being transported under sub-section (1) the owner or driver or person incharge of such vehicle or carrier of such goods shall furnish such information to such authority and in such manner as may be prescribed.