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 8C] [Entire Act] State of Rajasthan - Subsection Section 8C(5) in The Rajasthan Sales Tax Rules, 1995 (5)The Settlement Board, after verifying the facts of the case and the record, shall issue a notice, to the applicant to appear before it.
