Section 24(6) in The Rajasthan Value Added Tax Act, 2003
(6)Notwithstanding anything contained in sub-section (5), where an proceeding relating to an assessment is subject to adjudication before the Tax Board or a competent court or any other authority under this Act, assessment in such matters may be passed within two years from the final adjudication of such proceedings. The limitation of two years shall be counted from the date of communication of the order of such final adjudication to the assessing authority.]
