Section 83(2) in The Rajasthan Value Added Tax Act, 2003
(2)Any person aggrieved by any order referred to in [X X X] [The words 'Clauses (a), (b) and (c) of' deleted vide Rajasthan Act 4 of 2007, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 10-4-2007, page 1(18).] sub-section (1), may file an appeal before the Tax Board within ninety days of the date on which the order sought to be appealed against is communicated to him in writing.
