Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Rajasthan - Subsection Section 3(2) in Rajasthan Tax Board Regulations, 2017 (2)A memorandum of appeal, cross objections or revision application to the Tax Board shall be submitted by the appellant or the respondent though the website of the Tax Board;
