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State of Rajasthan - Section

Section 5 in The Rajasthan Sales Tax Rules, 1995

5. Appellate Authorities.

- An Officer not below the rank of the Deputy Commissioner of Commercial Taxes Department Appointed as such by the State Government shall be the appellate authority for hearing the appeals under section 84 of the Act, and shall hear appeals arising in respect of the whole of the State or in respect of such part thereof, as may be determined by the Commissioner.