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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(4)(d) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(d)a body corporate (including a company, a co-operative society, or a corporation or a local authority), by a director, manager, secretary or the principal officer thereof, or by a person duly authorised to act on its behalf;