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

State of Rajasthan - Subsection

Section 8C(2) in The Rajasthan Sales Tax Rules, 1995

(2)An application in duplicate along with an affidavit, in support of assertions made for settlement of dispute shall be submitted to the Settlement Board by a dealer or person or legal heir, successor, assignee or nominee of such dealer or person. The applicant shall make separate applications for each order.