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State of Rajasthan - Section

Section 11 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

11. [ Form of notices. [Substituted by Rajasthan Notification No. S.O. 190, dated 26.3.2012 (w.e.f. 26.3.1999).]

- For affording opportunity of being heard under Rule 10 or for initiating any action under any provisions of the Act or the rules, or for the production of a document or for furnishing any information or for the appearance of any person, notice shall be issued in Form ETLA-4.]