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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000

(2)Any person or authority under the Act being aggrieved by any order referred to in sub-section (1), may file an appeal before the Tax Board within one hundred eighty days from the date on which the order sought to be appealed against is communicated to him.