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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Rajasthan - Subsection

Section 8B(1) in The Rajasthan Sales Tax Rules, 1995

(1)The Headquarters of the Settlement Board shall be at Jaipur. Subject to the direction of the State Government, the Board shall hold its sittings at such place or places as may be considered fit by the Chairman.