Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Entire Act] State of Rajasthan - Section Section 35 in The Rajasthan Value Added Tax Act, 2003 35. Stay of proceeding. - No civil court or any other authority shall stay assessment proceedings purported to be initiated or already initiated under this Act.
