Section 29 in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000
29. Power to enforce attendance and evidence.
- All authorities under this Act, shall, for the purposes of this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908) when trying a suit, in respect of enforcing the attendance of and examining any person on oath or affirmation or for compelling the production of any document.
