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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(3)If the High Court, on perusing the petition, considers that there is no sufficient ground for interfering, it may dismiss the petition summarily:Provided that no petition shall be so dismissed unless the petitioner has a reasonable opportunity of being heard in support thereof.