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[Cites 0, Cited by 0] [Section 8C] [Entire Act]

State of Rajasthan - Subsection

Section 8C(6) in The Rajasthan Sales Tax Rules, 1995

(6)The Settlement Board shall adopt summary procedure for the disposal of the cases and the Advocates or the Tax Consultants, unless specially permitted by the Board under exceptional circumstances recorded in writing, shall not appear in any proceedings before it.