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 0] [Section 86] [Entire Act] State of Rajasthan - Subsection Section 86(a) in The Rajasthan Value Added Tax Act, 2003 (a)a notice or summons issued under this Act for the purpose of assessment or for any other purpose including for recording statements; or
