(4)The [Division Bench of the] [Substituted by published in Rajasthan Gazette, Part 4-A, dated 26.5.2001.] [Rajasthan Tax Board] [Substituted by Act No. 6 of 2007 (w.e.f. 6.6.2007)] may revise any order passed on appeal by the Excise Commissioner [....]. [Omitted by Rajasthan Act 38 of 1957.]
