Section 23(2)(c) in The Rajasthan Sales Tax Rules, 1995

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2)(c) in The Rajasthan Sales Tax Rules, 1995

(c)[ within such further time as the assessing authority may allow but not exceeding four months from the date of assessment or upto the date of expiry of period of limitation for such assessment, whichever is later] [Substituted by Notification dated 14-6-2001, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 16-6-2001, page 142, w.e.f. 16-6-2001.]:

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State of Rajasthan - Subsection

Section 23(2)(c) in The Rajasthan Sales Tax Rules, 1995