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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(3)(b) in The Rajasthan Sales Tax Rules, 1995

(b)any person against whom any such order or direction is made, may, within one month of the making of the order or direction, appeal to the Tax' Board;