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 48] [Entire Act] State of Rajasthan - Subsection Section 48(2) in The Rajasthan Warehouses Rules, 1960 (2)Board of Revenue shall decide the appeal after giving the appellant or his pleader a reasonable opportunity to be heard, and the decision of the Board shall be final.
