Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 13E] [Entire Act] State of Rajasthan - Subsection Section 13E(2) in Rajasthan Entertainments and Advertisements Tax Act, 1957 (2)No rectification under this section shall be made after the expiry of four years from the date of the order sought to be rectified.
