Section 85(1)(b) in The Rajasthan Sales Tax Act, 1994

[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Rajasthan - Subsection

Section 85(1)(b) in The Rajasthan Sales Tax Act, 1994

(b)an order passed by the Commissioner with regard to determination of a disputed question under Section 40 or in any proceeding in exercise of his revisional powers under Section 87;

(bb)[ an order passed by the Commissioner or a Deputy Commissioner (Administration) under sub-section (2) of section 30 or an order passed by the Deputy Commissioner (Administration) under sub-section (1) of section 38; and] [Substituted by Rajasthan Act 5 of 2004, w.e.f. 10-8-2004.]

(bbb)[ an order passed by the Commissioner under the Incentive Schemes or Exemption Schemes or Deferment Schemes notified under Section 15 or under sub-Section (3) of Section 25; and] [Inserted by Rajasthan Act No. 15 of 2005, dated 20.5.2005.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 85(1)(b) in The Rajasthan Sales Tax Act, 1994