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[Cites 0, Cited by 0] [Section 13C] [Entire Act]

State of Rajasthan - Subsection

Section 13C(4) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(4)The Tribunal shall after hearing the parties to the revision, decide the question of law stated to it or formulated by it, and shall thereupon pass such order as is necessary to dispose of the case.