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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(a) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(a)The appropriate Screening Committee may, either suo moto or on the receipt of an application from an industrial unit or any officer of the Industries Department or the Commercial Taxes Department or of any Financial Institution, before the expiry of the period prescribed for preferring appeal, review the order passed by it.