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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Rajasthan - Subsection

Section 8A(9) in The Rajasthan Sales Tax Rules, 1995

(9)There shall be a Secretary of the Settlement Board appointed by the State Government, from the selection/super time Scale officers of the member of the Rajasthan Commercial Taxes Service, who shall exercise such powers and discharge such functions as may be assigned to him by the Chairman.