Section 29(8)(b) in The Rajasthan Sales Tax Act, 1994

[Cites 0, Cited by 2] [Section 29(8)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(8)(b) in The Rajasthan Sales Tax Act, 1994

(b)Notwithstanding anything contained in sub-clause (a), where an assessment order is passed in consequence of or to give effect, any order of an appellate authority or the Tax Board or a competent court, it shall be completed within two years of the communication of such order to the assessing authority; however, the Commissioner may for reasons to be recorded in writing, extend in any particular case, such time limit by a period not exceeding six months.

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State of Rajasthan - Subsection

Section 29(8)(b) in The Rajasthan Sales Tax Act, 1994