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 25] [Entire Act] State of Rajasthan - Subsection Section 25(1) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000 (1)When the prescribed authority is satisfied that a refund of tax, penalty and interest, if any, is due to a person, he shall pass an order for refund.
