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 3] [Section 33] [Entire Act] State of Rajasthan - Subsection Section 33(4) in The Rajasthan Value Added Tax Act, 2003 (4)No rectification under this section shall be made after the expiry of four years from the date of the order sought to be rectified.
