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

State of Rajasthan - Subsection

Section 21(8) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000

(8)The Tax Board shall, after giving both the parties to the appeal an opportunity of being heard, pass such order thereon as it thinks fit and send a copy thereof to the appellant, the prescribed authority, the authority whose order was appealed against and the Commissioner.