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State of Rajasthan - Section

Section 34 in The Rajasthan Sales Tax Rules, 1995

34. Giving effect to an appellate or a revisional order.

- If an order passed in appeal or revision under section 84, 85, 86 or 87 has the effect of varying the order of an assessing authority or any other officer, the assessing authority or such other officer shall take action suo motu to give effect to such order, and shall refund the excess or realize the deficit, as the case may be.