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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(d) in The Rajasthan Sales Tax Rules, 1995

(d)be a retired officer of Rajasthan Commercial Taxes Department, who is not employed elsewhere and had served at least for 5 years. However, he will not appear before any sales tax authority in any proceeding in such cases which he had dealt with during the tenure of his service at any level.