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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(d) in The Rajasthan Value Added Tax Act, 2003

(d)an interim order passed in assessment or other proceeding, subject however, it will be open to the party aggrieved to challenge such interim order in any appeal or revision preferred against the final order;