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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(2) in The Rajasthan Sales Tax Act, 1994

(2)Where any such question arises from any order already passed under the Act, no such question shall be entertained for determination under this Section, but such question may be raised by the party concerned in appeal against, or by way of revision of such order.