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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(4) in The Rajasthan Sales Tax Act, 1994

(4)Where a casual trader fails to pay the tax as directed by the assessing authority or the Incharge of the check-post under sub- sections (2) and (3), the goods belonging to such casual trader shall be detained until the tax is paid or adequate security for payment of tax is furnished.