Section 31(8) in The Rajasthan Sales Tax Act, 1994
(8)[ The assessing authority may, suo motu or on an application of the casual trader, filed within 30 days of the date of deposition or realisation of tax, revise any order passed or action taken by the subordinate official, authorised under sub- section (7).] [Inserted by Rajasthan Act No. 8 of 1998, w.e.f. 31-7-1998.]
