Section 23(3)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(a)No appeal against an order of assessment shall be entertained by the appellate authority unless it is accompanied by satisfactory proof of the payment of the tax penalty not disputed in the appeal;

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State of Rajasthan - Subsection

Section 23(3)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999