Section 5(iii) in Rajasthan Tax Board Regulations, 2017
(iii)if the memorandum of appeal, cross objections or revision is not accompanied by the required documents or suffers from any other defect, including proof of required statutory deposit if any, as per relevant provisions of law it shall be informed electronically or otherwise to the appellant or the cross objector or applicant to remove the defects within sixty days or within such extended time as may be allowed by the Registrar;
