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[Cites 0, Cited by 0] [Section 8C] [Entire Act]

State of Rajasthan - Subsection

Section 8C(10) in The Rajasthan Sales Tax Rules, 1995

(10)The Settlement Board shall, as far as possible, decide the application within a period of six months from the date of its filing and if a case is adjourned thereafter, the reasons shall be recorded in writing for each of such adjournment.