Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 37] [Entire Act] State of Rajasthan - Subsection Section 37(2) in The Rajasthan Sales Tax Act, 1994 (2)No application for rectification shall be filed under subsection (1) after the expiry of a period of three years from the date of the order sought to be rectified.
