Section 13 in Rajasthan Tax Board Regulations, 2017
13. Production of additional evidence during hearing before the Tax Board.
- The parties to the appeal, cross objections or revision, as the case may be, shall not be entitled to adduce additional evidence either oral or documentary before the Tax Board, but if the Tax Board itself requires any documents to be produced or any witness to be examined or any affidavit to be filed before it, so as to enable it to pass an order.
