Section 6 in Rajasthan Tax Board Regulations, 2017
6. Direction for calling record and proceedings.
- Where the appeal or revision has been admitted and order has been passed for calling the record by the appropriate bench of the Tax Board, the Registrar shall send requisition to the appellate authority and the assessing authority or any other authority against whose order an appeal or revision has been filed to send the relevant record relating to the appeal or revision within such time, as may be fixed by the bench in this regard and in cases where no such time has been fixed by the bench, within such reasonable time as may be fixed by the Registrar.
