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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in The Rajasthan Sales Tax Rules, 1995

(2)The memorandum of appeal.-
(a)shall specify all the particulars given in the prescribed form;
(b)shall be signed by the appellant or by his authorised representative;
(c)shall be verified in the manner given in the prescribed form; and
(d)shall be accompanied by a certified copy of the order appealed against.