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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(5) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000

(5)No order under this section shall be passed without giving the appellant or his representative, and, where the appellate authority is the Board, without giving the authority whose order or direction is the subject of the appeal or his representative, a reasonable opportunity of being heard.