Section 70(1)(b) in The Rajasthan Sales Tax Act, 1994

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(1)(b) in The Rajasthan Sales Tax Act, 1994

(b)if the assessment, reassessment or rectification order is subject matter of appeal, revision or other proceeding, after expiry of two years from the end of the years in which the order in appeal, revision or other proceeding is passed.

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State of Rajasthan - Subsection

Section 70(1)(b) in The Rajasthan Sales Tax Act, 1994