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State of Rajasthan - Section

Section 47 in The Rajasthan Sales Tax Rules, 1995

47. Granting opportunity of hearing and recordings of reasons.

- Where an assessing authority or any other officer enhances the admitted tax liability of a dealer, or imposes a penalty on him under the provisions of the Act, or passes any order detrimental to his interest, the said authority or officer shall record the reasons therefor and no such order shall be passed unless the dealer has been given a reasonable opportunity of being heard.