Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(8) in The Rajasthan Sales Tax Rules, 1995

(8)The Commissioner shall, while communicating his order under sub-rule (7), furnish to the authorised Sales Tax Practitioner, a copy of the report of the Enquiry Officer and a statement of his findings together with the reasons for disagreement, if any, with the findings of the Enquiry Officer.