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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(5)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(a)direct the driver or the person incharge of the vehicle or carrier or of the goods not to part with the goods in any manner including by retransporting or rebooking, till a verification is done or an enquiry is made, which shall not take more than seven days;