Section 83(1) in The Rajasthan Value Added Tax Act, 2003
(1)An appeal shall lie to the Tax Board against-(a)[ an order passed by the Commissioner under sub-section (2) of section 26, section 36, section 77 or section 85] [[Clause (a) Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for the following:-'(a) an order passed by the Commissioner under sub-section (2) of section 26 or 36 or section 85'.]];(b)[ an order passed under the Act by the Deputy Commissioner (Administration);] [[Clause (b) Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for the following:-'(b) an order passed by the Deputy Commissioner (Administration) under sub-section (2) of section 26 or sub-section (1) of section 33; and'.]](c)an order passed by an appellate authority; and(d)[ an order of the State Level Screening Committee or the District Level Screening Committee passed under the Incentive, Exemption or Deferment Schemes notified under section 8 or under sub-section (3) of section 20 of the Act.] [Inserted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006].]
