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State of Rajasthan - Section

Section 8 in Rajasthan Tax Board Regulations, 2017

8. Cross Objections.

- A memorandum of cross objections filed under sub-section (4) of section 83 of the Act, shall be registered and numbered as an appeal and all the rules as prescribed under other enactments applicable to appeal, revision shall apply mutatis mutandis to such cross objections.