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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(2) in The Rajasthan Sales Tax Rules, 1995

(2)The Commissioner shall, unless he proposes to conduct the enquiry himself, appoint an Enquiry Officer not below the rank of a Deputy Commissioner to conduct the enquiry and shall inform the authorised Sales Tax Practitioner of the appointment of such an Enquiry Officer.