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 27] [Entire Act] State of Rajasthan - Subsection Section 27(2) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999 (2)The appeal shall be in the prescribed form and be verified in the prescribed manner, and shall be accompanied by a fee of five hundred rupees.
