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 66(1)] [Section 66] [Entire Act] State of Rajasthan - Subsection Section 66(1)(a) in The Rajasthan Value Added Tax Act, 2003 (a)after expiry of two years from the end of the year in which the relevant assessment or rectification order is passed; and