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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(iv) in Rajasthan Tax Board Regulations, 2017

(iv)to point out defects in appeals, revisions or applications as the case may be, to the parties requiring them to cure the defects by affording reasonable opportunity and, if within the time so allowed defects are not cured, to place the such appeal, revision and application before the appropriate bench for passing suitable orders thereon;