Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Rajasthan - Subsection Section 86(5) in The Rajasthan Sales Tax Act, 1994 (5)Any person feeling aggrieved by an order passed under sub- section (4) may apply for a review of the order to the High Court and the High Court may make such order thereon as it thinks fit.
