Section 30(2)(ii) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2)(ii) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(ii)For the purpose of inspection referred to in clause (i), any such officer shall have power to enter and search any office, shop, godown, vessel, receptacle, vehicle or any other place of business or any building or place where such officer has reason to believe that dealer keeps or is for the time being keeping, any accounts, registers or documents of his business:

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State of Rajasthan - Subsection

Section 30(2)(ii) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999