Section 4A in The Rajasthan Value Added Tax Rules, 2006
4A. [ Jurisdiction of officers under Sections 75 and 76 of the Act. [Inserted by Notification No. S.O. 586, dated 9.3.2011 (w.e.f. 31.3.2006).]
- Any officer not below the rank of Junior Commercial Taxes Officer shall have Jurisdiction over such area to exercise powers under Section 75 and 76 the Act, as may be determined by the Commissioner.]
