Section 11(3) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(3)[ The proprietor aggrieved by an order made under sub-section (1) by the District Magistrate may, within sixty days from the date on which the order is served in accordance with the provisions of sub-section (2), appeal to the State Government and the decision of the State Government thereon shall be final and conclusive.] [Substituted by Act No, 8 of 1998.]
