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[Cites 0, Cited by 0] [Section 13C] [Entire Act]

State of Rajasthan - Subsection

Section 13C(1) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(1)Any proprietor aggrieved by an order made by the Tax Board may, within ninety days from the date of communication of such order apply to the Tribunal in the prescribed form accompanied by prescribed fee, for revision of such order on the ground that the case involves a question of law.