Section 30(2B) in The Rajasthan Value Added Tax Rules, 2006
(2B)The appellant or his authorized representative shall submit the acknowledgement generated through the official website of the department along with proof of deposit as required under sub-section (3) section 82 of the Act and the certified copy of the order against which appeal has been field within seven working days of filing of appeal before the appellate authority concerned.] [Inserted by Notification No. S.O. 146, dated 8.3.2017 (w.e.f. 31.3.2006).]
