Section 18 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
18. Giving effect to an appellate or a revisional order.
- If an order passed in appeal or revision has the effect of varying the order of an assessing authority or any other officer shall take action suo-moto to give effect to such order and shall refund the excess or realise the deficit as the case may be.Chapter - VI Procedure for Recovery of Tax
