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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(1)Any person objecting to an order affecting him passed under the provisions of this Act may appeal to such authority as may be prescribed (hereinafter referred to as the appellate authority),