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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(1)Any officer empowered by the State Government in this behalf or any other person objecting to an order passed by the appellate authority under section 23 may appeal to the Tax Board within a period of sixty days from the date on which the order was communicated to him.