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State of Rajasthan - Section

Section 17 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

17. Appeal to High Court.

- Every appeal under Section 27 to the High Court shall be in Form-ETLA-18 and shall be verified in the manner specified therein. It shall be accompanied by the original order or a certified copy of the order of the Rajasthan Tax Board appealed against.