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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(b) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000

(b)be presented to the appropriate appellate authority, by the appellant in person or by his authorised agent or legal practitioner or be sent by registered post to the said authority;