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State of Rajasthan - Section

Section 30 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

30. Particulars to be furnished by Bank.

- Every Bank including and branch of a Bank in the State shall, if so required by an officer not below the rank of an Assistant Commercial Taxes officer, furnish any such particular as he may require in respect of the transactions of any dealer with such Bank.