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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(3) in The Rajasthan Sales Tax Rules, 1995

(3)The memorandum of appeal shall be presented by the appellant or his authorised representative to the appellate authority or such member of his staff as the appellate authority may appoint in this behalf, or may be sent by registered post addressed to the appellate authority.