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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Tax Board Regulations, 2017

(2)Where the party or his authorized representative or advocate is not present before the bench on the date of hearing and an adjournment application is-received by post, courier or fax, no fresh notice shall be issued intimating the next date of hearing and the listing of case in daily cause list shall constitute due notice of the adjourned date of hearing.