Section 3(3A) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(3A)[ "Appellate authority" means the Deputy Commissioner, Commercial Taxes, appointed as appellate authority under the provisions of the Rajasthan Sales Tax Act, 1994 (Act No. 22 of 1995)] [Inserted by Rajasthan Finance Act No. 8 of 1998 w.e.f. 31.7.1998.]
