Section 25(2) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(2)The power under sub-section (1) shall be exercisable only within a period of four years from the date of the order, sought to be revised, was passed.Explanation. - In computing the period of limitation for the purpose of sub-section (2), any period during which any proceeding under this section is stayed by an order or injunction or any court shall be excluded.
