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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2)(b) in The Rajasthan Sales Tax Rules, 1995

(b)While making seizure of accounts, registers and documents, a seizure-memo shall be prepared by such officer and reasons for seizure shall be recorded therein;