Section 24(7)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 24(7)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(7)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(a)The Tax Board may, on the application either of the appellant or of the respondent, review any order passed by it under sub-section (5) on the basis of facts which were not before it when it passed the order :

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State of Rajasthan - Subsection

Section 24(7)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999