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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(4) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000

(4)The Tax Board may admit an appeal or permit the filing of memorandum of cross-objections after the expiry of the limitation provided above, if it is satisfied that there was sufficient cause for not presenting the same within that limitation.