Section 24(vi) in Rajasthan Tax Board Regulations, 2017
(vi)to send the memo of appeal, revision and application along with enclosures to the respondents within a reasonable time not exceeding thirty days from its institution by the appellant and for receiving cross objections on the appeal filed by the appellant and to carry out similar functions with regard to the powers as delineated in sub- regulation (ii) to (v) above; and
