Section 38(3) in The Rajasthan Sales Tax Act, 1994
(3)Where the order for cancellation of the assessment under sub- section (1) has been passed, the assessing authority shall make the fresh assessment within sixty days from the communication of the order passed by Deputy Commissioner (Administration) sub- section (1).] [Substituted by Rajasthan 5 of 2001, w.e.f. 26-5-2001, except amendment of Section 81(1).]
