Section 85(2) in The Rajasthan Sales Tax Act, 1994
(2)Any [person] [Substituted by Rajasthan Act No. 8 of 1998, w.e.f. 31-7-1998.] aggrieved by any order referred to [in clauses (a), (b), (bb), (bbb) and (c) of sub-section (1)] [Substituted 'in clauses (a), (b), (bb) and (c) of sub-section (1)' by Rajasthan Act No. 15 of 2005, dated 20.5.2005.], may file an appeal before the Tax Board within ninety days of the date on which the order sought to be appealed against is communicated to him in writing.
