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[Cites 0, Cited by 4] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(10) in The Rajasthan Value Added Tax Act, 2003

(10)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 assessing authority, the authority whose order was appealed against and the Commissioner.