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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(1) in The Rajasthan Sales Tax Rules, 1995

(1)Where an application by a dealer under sub-section (1) of section 41 for transfer of a case is moved on the ground of dispute of jurisdiction or apprehension of miscarriage of justice or business convenience, such application shall be disposed off by the Commissioner within a period not exceeding three months from the date of receipt for such application.