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 88] [Entire Act] State of Rajasthan - Subsection Section 88(2) in The Rajasthan Value Added Tax Act, 2003 (2)The Tax Board shall, subject to any direction given by the State Government, sit at such place or places as it may deem fit.
