8. Amendment of Section 84, Rajasthan Act No. 22 of 1995.
- In sub-Section (3) of Section 84 of the principal Act, for the existing expression "or ten percent of the tax or other amount assessed, or in case of an appeal from an ex-parte assessment order, five percent of the tax or the other amount assessed, whichever is higher.", the expression "and, in case of an appeal from an ex-parte assessment order, five percent of, and in other cases, ten percent of, the remaining demand over and above the admitted tax or other amount." shall be substituted.
