Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8A] [Entire Act] State of Rajasthan - Subsection Section 8A(2) in The Rajasthan Sales Tax Rules, 1995 (2)The Chairman shall be a retired judge of the High Court or a serving or retired officer of the Indian Administrative Service, Rajasthan Cadre, not below the rank of Principal Secretary.
