Section 97B in The Rajasthan Value Added Tax Act, 2003
97B. [ Delegation of powers. [Inserted by Rajasthan Act No. 15 of 2011, dated 11.4.2011.]
- The State Government may, by notification in the Official Gazette, direct that subject to such conditions, if any, as may be specified in the notification, any power exercisable by an assessing authority under this Act may be exercised by such officer of the State Government, as may be specified in the notification.]
