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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(6) in The Rajasthan Sales Tax Act, 1994

(6)The assessing authority, after having examined the accounts, registers and documents produced or other evidence adduced before it and after issuing notice on specific points wherever necessary, shall, on the day specified in the notice issued under sub-section (5), or as soon as possible thereafter, assess the tax by an order in writing.