Section 24(7)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 24(7)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(7)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(b)The application for review shall be preferred in the prescribed manner within six months from the date on which the order to which application relates was communicated to the applicant; and where the application is preferred by any person other than an officer empowered by the State Government under sub-section (1), it shall be accompanied by a fee equal to that which had been paid in respect of the appeal.

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State of Rajasthan - Subsection

Section 24(7)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999