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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(4) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(4)If the Collector does not grant a refund, the executor or administrator, as the case may be, may apply to the Board of Revenue for an order of refund. An application for such refund should be accompanies by an amended valuation in the form set forth in Part II of Schedule III