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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(5) in The Rajasthan Sales Tax Rules, 1995

(5)The appellate authority shall give notice of the date fixed for hearing to the appellant and to the assessing authority or the officer concerned, and such notice may be delivered personally or may be sent by registered post.