Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Rajasthan - Subsection Section 66(3) in The Rajasthan Sales Tax Rules, 1995 (3)On receipt of the written statement of defence, or if no such statement is received within the time specified, the Enquiry Officer shall enquiry into such of the charges as are not admitted.
