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[Cites 0, Cited by 0] [Section 13B] [Entire Act]

State of Rajasthan - Subsection

Section 13B(6) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(6)The Tax Board shall issue notice of the date fixed for hearing to the appellant and to the respondents and such notice may either be delivered personally or may be sent by registered post.